BALAMBAL Vs. D PRAKASH

JUDGEMENT

(1.) The Review Application is directed against the order in S.A.No.387 of 2004. The respondents in the above Second Appeal are the petitioners. The proceedings emanate from a suit for specific performance filed by the respondents herein on the file of the Subordinate Court, Tindivanam in O.S.No.152 of 1994.

(2.) The suit was decreed as against which the review petitioners had filed A.S.No.16 of 2003 on the file of the Additional District [Fast Track Court No.1], Tindivanam. The Appellate Court reversed the judgment and decree of the learned Subordinate Judge, Tindivanam against which the respondent herein had filed the Second Appeal which is the subject matter of the review. I am restricting my consideration to the review and the grounds raised during the arguments.

(3.) Mr.Ajmal Khan, Senior Advocate appeared on behalf of the counsel for the Review Petitioner. The learned Senior Counsel has made the following submissions seeking a review of the judgment and decree dated13.03.2004 in S.A.No.387 of 2004.