DEENADAYALAN Vs. N. SATHISH KUMAR

JUDGEMENT

(1.) S.A.No.1022 of 2019 has been filed by the 4th defendant/Auction Purchaser in the suit challenging the common judgment and decree dated 11.04.2018 made in A.S.No.5 of 2017 on the file of the District Judge, Udhagamandalam, The Nilgiris.

(2.) The plaintiff in the suit has filed the Cross Appeal No.54 of 2020 in S.A.No.1022 of 2019 challenging the common judgment and decree dated 11.04.2018 made in A.S.No.5 of 2017 on the file of the District Judge, Udhagamandalam, The Nilgiris, in restricting the suit claim of the plaintiff to 2/3rd and in modifying the judgment and decree dated 09.11.2016 made in O.S.35 of 2010 on the file of the Sub-Judge, Udhagamandalam.

(3.) S.A.NO.1055 of 2019 has been filed by the 4th defendant challenging the common judgment and decree dated 11.04.2018 made in the Cross Appeal No.5 of 2017 on the file of the District Judge, Udhagamandalam, The Nilgiris.