M PALANISAMY Vs. P KANNAGI

JUDGEMENT

(1.) A.S. No. 986 of 1997 is filed against the decree and judgment dated 28.10.1997 made in O.S. No. 646 of 1993 by the Defendants 6 to 8 in that Suit. A.S. No. 120 of 1998 has been filed by the Defendants 1 to 4 in O.S. No. 646 of 1993.

(2.) Tr. A.S. No. 116 of 2003 has been filed as against the decree and judgment dated 28.10.1997 made in O.S. No. 594 of 1995 on the file of Subordinate Judge, Erode by the Defendants 1 to 4 in that Suit.

(3.) The Court below passed a common judgment in O.S. No. 646 of 1993 as well as O.S. No. 594 of 1995. The First Respondent in all the three Appeals namely Kannagi has instituted both the Suit in O.S. No. 646 of 1993 as well as O.S. No. 594 of 1995. For the sake of convenience, the parties shall be referred to as they were shown in O.S. No. 646 of 1993, which is the comprehensive Suit, in which all the parties to the Appeals have been arrayed.