VASANTHI Vs. JAYASHREE V SHETTY

JUDGEMENT

(1.) R. F. A. No. 1209/2007 is by the defendants in O. S. No. 4646/1995 against the judgment and decree dated 26-2-2007. R. F. A. No. 1208/2007 is by the plaintiff in O. S. No. 1381/1995 against the judgment and decree dated 26-2-2007.

(2.) PARTIES will be referred to as per their ranking in O. S. No. 4646/1995.

(3.) DEFENDANT No. 1 in the said suit is the plaintiff in the other suit and the plaintiff in this suit is the defendant in the other suit. In both the suits, except the defendant No. 2, plaintiff and defendant No. 1 are the common and the subject-matter is also same. The trial court considering both the suits has passed a common judgment.