(1.) These four appeals arise out of the interlocutory orders passed by the Court below in two suits.
(2.) M. F. A. No. 469/95 and M. F. A. No.470/95 are filed against the order passed on I.A. No. IV, by defendants Nos. 1 and 2 in O.S. No. 518/ 95. This is an application under Order 39, Rule 2A of the C.P.C. alleging violation of the order in I.A. No. 1 therein.
(3.) M.F.A. No. 471/5 is filed against the order passed on I.A. No. 1 in O.S. No. 848/ 95, by defendant No. 1 therein.