N R PRITHIVIRAJAN Vs. K SHOUKATH ALI

JUDGEMENT

(1.) ANIMADVERTING upon the order of this Court dated 3.4.2009 passed in C.R.P.(NPD) Nos.783 and 784 of 2009 and M.P.Nos.1 to 3 of 2009, these Review applications are filed.

(2.) COMPENDIOUSLY and concisely the relevant facts absolutely necessary and germane for the disposal of these review applications would run thus: One Shoukath Ali-the first respondent herein, as plaintiff, filed the suit O.S.No.908 of 2007 seeking the following reliefs:

(3.) THE learned counsel Mr.Sankarasubbu also would submit that the respondents 2 to 5 in the CRPs, who are petitioners in Rev.A.No.85 of 2009, were all minors at that time and they attained majority only recently and there is a sinister attempt to grab away their property, as they are orphans virtually, as their parents died unnatural death along ago. As such, without hearing the advocates concerned for R2 to R5 in the CRP, the orders passed earlier have to be recalled and in any event the order passed by this Court on 3.4.2009 is not in consonance with the dictum found enunciated in the Honourable Apex Court's judgment which only the appellate Court adhered to in the CMA.