Mukundakam Sharma, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) The present appeals are filed against the judgments and orders dated 15.03.2007 and 21.07.2007 in Second Appeal No. 1064 of 2005, and Review Petition No. 19 of 2007, respectively, passed by the Madras High Court whereby it dismissed the second appeal and the review petition filed by the Appellant herein accepting the contentions raised by the Respondent No. 1. By its judgments and orders aforementioned, the High Court set aside the judgment and decree of Subordinate Court and restored the judgment and decree of District Munsif Court dated 09.10.2002.;