(1.) THIS order shall govern the two CRPs. viz. CRP. Nos. 1291 and 1292 of 2007.
(2.) THE Court heard the learned counsel on either side.
(3.) LEARNED counsel for the revision petitioner at the time of enquiry of these revisions has brought to the notice of this Court that the suit filed by the plaintiff to defend the suit in the representative capacity like this, has already been filed in O. S. No. 11 of 2004, taken on file and the same is also pending. Having done so, the same Court has taken a different view that there is no evidence available to sue in the representative capacity and hence the lower Court has taken a erroneous view and hence the orders passed in the said applications have got to be set aside.