A MOHANDOSS Vs. P VIKASH KUMAR

JUDGEMENT

(1.) The above captioned Civil Miscellaneous Petitions have been filed, praying to dispense with the production of certified copy of judgment dated 10.7.2017 passed by this Court in OSA Nos.127 to 129 of 2017.

(2.) In fact, the petitioner has moved Review Applications seeking to review the common judgment dated 10.7.2017 passed by this Division Bench in Original Side Appeals in O.S.A.Nos.127 to 129 of 2017. Since both the learned counsels appearing for the parties have argued the main review applications, the same are taken up for final disposal at SR stage itself along with present Civil Miscellaneous Petitions.

(3.) This Court, after hearing the arguments of the learned counsels on either side and as the parties had agreed for disposal of the Original Side Appeals on the terms acceptable to them which were also recorded in the common judgment and as per the consent tendered by the respective learned counsels, has disposed of the appeals, as under: