T VENUGOPAL Vs. RAGHOTHAM DAS

JUDGEMENT

(1.) Both the civil miscellaneous appeals and writ petition are between the same parties in respect of the same subject matter and the questions of fact and law arise for consideration being the same, all the three matters are disposed of by the following common order.

(2.) The parties will be referred to as 'Petitioners and Respondents' in the same manner as they were arrayed in I.A. No. 433 of 2009 in O.S. No. 126 of 2009.

(3.) The brief facts leading to filing of all the above mentioned cases may be stated as follows: