A.PANKAJAM Vs. G.BALASUBRAMANIAM

JUDGEMENT

(1.) A .S.No.682 of 2009 is focussed by the plaintiff and A.S.No.689 of 2009 is focussed by the defendants as against the judgement and decree dated 21.1.2009 passed by the Additional District and Sessions Judge (Fast Track Court No.2), Coimbatore, in O.S.No.129 of 2006, which is one for rendition of accounts; for setting aside the sale deeds and for permanent injunction.

(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 judgement and decree of the trial Court, the plaintiff as well as the defendants preferred separately these two appeals respectively.