(1.) THESE appeals are focussed animadverting upon the judgments and decrees dated 06.03.2009 passed in O.S.Nos.2071 of 2006 and 3499 of 2006 by the learned II Additional Judge, City Civil Court, Chennai.
(2.) THE parties are referred to hereunder according to their litigative status and ranking before the trial Court.
(3.) BEING aggrieved by and dissatisfied with the dismissal of the suit O.S.No.2071 of 2006, the plaintiff Trust filed the appeal A.S.No.827 of 2009 for setting aside the judgment and decree in O.S.No.2071 of 2006 and for decreeing the suit. Whereas, Pushpanathan preferred the appeal in A.S.No.1058 of 2009, on various grounds for setting aside the judgment and decree in O.S.No.3499 of 2006.