PICHAI Vs. M LAKSHMI AND ORS

JUDGEMENT

(1.) A.S.No.1135 of 1994 is focussed by the 6th defendant animadverting upon the judgment and decree dated 21.09.1993 made in O.S.No.998 of 1989 on the file of the First Additional Subordinate Judge, Madurai.

(2.) A.S.No.204 of 1996 is directed by the first defendant challenging the judgment and decree dated 21.09.1993 made in O.S.No.998 of 1989 on the file of the First Additional Subordinate Judge, Madurai.

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