SAKTHI DURGA ENGINEERING Vs. P. S RAMAN

JUDGEMENT

(1.) S.A.Nos.1323, 1353 & 1354 of 2008 are directed against the common Judgement and Decree dated 26.09.2007 passed in A.S.Nos.188, 181 & 186 of 2006 on the file of the I Additional District Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 23.04.2004 passed in O.S.No.4672, 4639 & 4673 of 1999 on the file of the XIII Assistant Judge, City Civil Court, Chennai. respectively.

(2.) The second appeals have been admitted on the following substantial questions of law:

(3.) The unsuccessful plaintiff is the appellant in all the three appeals. The suits have been laid by the plaintiff for recovery of money based on the promissory notes.