P.M.VATSLA Vs. P.BALASUBRAMANIAM

JUDGEMENT

(1.) ANIMADVERTING upon the common judgment and decrees dated 29.11.2007 passed by the VI Additional Judge, City Civil Court, Chennai, in O.S.Nos.10837 of 1996 and 5923 of 1997 respectively, these two appeals are focussed.

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

(3.) BEING aggrieved by and dissatisfied with the said common judgment and decrees passed by the trial Court, these two appeals have been focussed more or less on the same set of grounds.