R.MATHIAZHAGAN Vs. A.MURUGAN

JUDGEMENT

(1.) Since the issues involved in these appeals are one and the same, they are taken up together and a common order is being passed.

(2.) The brief facts of the case leading to the filing of the Civil Miscellaneous Appeals by the appellants are as follows:

(3.) In contrary, detailed separate counter affidavits are filed on behalf of the 5th respondent, wherein it is averred as follows: