PALANI @ BOOLOGANATHAN Vs. THANANJAYAN @ MURUGESAN

JUDGEMENT

(1.) The respondents in both the Second Appeals are the Review Applicants. They have filed the Review Applications pursuant to liberty granted by the Hon'ble Supreme Court in S.L.P.(C).Nos. 8772 to 8773 of 2013. In the Order dated 25.04.2017 in the said Special Leave to Appeal Petitions, the Hon'ble Supreme Court had ordered as follows:-

(2.) Subsequently, the Review Applicants herein had filed the present Review Applications.

(3.) Second Appeal No. 209 of 1998 has been filed by the defendants in O.S.No.1462 of 1986 on the file of the II Additional District Munsif Court, Pondicherry. Second Appeal No. 210 of 1998 had been filed by the plaintiff in O.S.No. 412 of 1987 also on the file of the II Additional District Munsif, Pondicherry.