J MAHENDRAN Vs. K AMUDHA

JUDGEMENT

(1.) THE second appeal, in S.A.No.487 of 2010, has been filed against the judgment and decree of the First Appellate Court, dated 30.4.2009, made in A.S.No.611 of 2006, on the file of the V Additional Judge, City Civil Court, Chennai, confirming the judgment and decree, dated 27.6.2006, made in O.S.No.3286 of 2003, on the file of the XIV Assistant Judge, City Civil Court, Chennai.

(2.) THE second appeal, in S.A.No.488 of 2010, has been filed against the judgment and decree of the First Appellate Court, dated 30.4.2009, made in A.S.No.612 of 2006, on the file of the V Additional Judge, City Civil Court, Chennai, confirming the judgment and decree, dated 27.6.2006, made in O.S.No.3697 of 2003, on the file of the XIV Assistant Judge, City Civil Court, Chennai.

(3.) IN the second appeal, in S.A.No.488 of 2010, the appellants were the plaintiffs 1 to 6 in the suit, in O.S.No.3697 of 2003. The respondent was the defendant in the said suit.