TAMIL NADU CEMENT CORPORATION ALANGULAM LTD , BY ITS MANAGING DIRECTOR Vs. CALCIUM CHEMICAL PRODUCTS, BY ITS PARTNER RANGANATHAN

JUDGEMENT

(1.) S.A.Nos.1792 and 1793 of 2000 have been focussed by the defendant impugning the common judgment and decree dated 24.09.1998 passed in A.S.Nos.85 and 86 of 1990 on the file of the Principal Subordinate Judge, Tenkasi, in confirming the common judgment and decree dated 31.01.1990 passed in O.S.Nos.339 of 1986 and 331 of 1988 on the file of the Principal District Munsif, Sankarankoil.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this second appeal would run thus: