ARUMUGHAN Vs. SUPERINTENDING ENGINEER MEDC SOUTH /TNEB

JUDGEMENT

(1.) THESE Second appeals are focussed by the plaintiff in O.S.Nos.123 of 1995 and 71 of 1997 and who is the defendant in O.S.No.93 of 1997, animadverting upon the common judgment and decrees dated 30.09.2005 passed in A.S.Nos.18 to 20 of 2004 by the Additional Subordinate Judge, Chengalpet, confirming the common judgment and decrees of the District Munsif, Tambaram in O.S.Nos.71/97, 123/95 and 93/97. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) THE epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of these three Second Appeals would run thus:

(3.) AFTER hearing both sides, I have formulated the following substantial questions of law: