M RAMASAMY GOUNDER Vs. M SELVARAJ

JUDGEMENT

(1.) THIS review application has been filed against the order dated 09.01.2009 passed in CRP (PD) No,2677 of 2008 on the file of this Court.

(2.) A 'resume' of facts which are absolutely necessary and germane for the disposal of this review application would run thus: This Court, on 09.01.2009 passed the order the operative portion of which is extracted here under:

(3.) THE learned counsel for the petitioner/ defendant herein reiterating the grounds of review would develop his argument to the effect that in the suit O.S.No,800 of 1990, the Court concerned passed a valid decree, consequent upon which E.P. also was filed and the sale deed was executed by the Court after the plaintiff therein had deposited the entire sale consideration, which was also subsequently withdrawn by the defendant therein, viz., Sengottu Vel Gounder once again the matter is not expected to be reopened by the plaintiff in the present suit by trying to mark those documents and confuse the issue and protract the proceedings, and that too in the wake of the lower Court having clearly given its finding in paragraph 6 of its order.