- (1.) Both these revisions were heard together and are being disposed of by a common judgement as common questions of law and facts are involved.
(2.) Civil Revision No.376 of 2008 was treated by the learned counsel for the parties as lead case and the arguments were advanced with reference to the facts of that case and was understood that the same will hold good also in the connected civil revision.
(3.) Both these revisions are directed against the orders dated 13th of August, 2008 passed separately in two SCC Suit Nos.11 of 2006 and 12 of 2006.;