VENKATESAN ASSARY Vs. PRAKASH MULL CHORDIA

JUDGEMENT

(1.) THE defendants/legal representatives of the defendants, have filed these Second Appeals against the judgments and decrees of the first appellate Court, reversing the judgments and decrees of the trial Court.

(2.) AS the facts are common in all the cases, for the purpose of convenience, the facts in S.A.No.2235 of 2003 are discussed, for arriving at the conclusion in respect of all the Second Appeals.

(3.) THE trial court, after considering the averments both in the plaints and in the written statements, framed necessary issues and after considering the oral and documentary evidence, dismissed the suits. Against that, the plaintiff preferred First Appeals before the first appellate Court, which after considering the arguments of both the counsel, framed necessary points for determination and reversed the judgments and decree passed by the trial court and allowed the First Appeals. Against that, the defendants have come forward with the present Second Appeals.