Prabodh Dinkarrao Desai, C.J. - (1.) These four Revision petitions are directed against four different orders passed by the Trial Court in the course of the same suit. Since they raise certain common questions, they have been heard together and they are being disposed of by this common judgment.
(2.) For the sake of convenience, the parties in all these cases will be referred to in the course of this judgment as per their respective B arraignment in the suit, that is, at the plaintiff and the defendants, as the case may be.
(3.) The petitioner in C.O. No. 3132 of 1988 and C. O. No. 3133 £ of 1988 is Defendant No. 8. The petitioner in C.O. No. 3138 of 1988 and C. O. No. 3 139 of 1988 is the plaintiff.;