M.PRABHAVATHI Vs. K.CHANDRA (DIED)

JUDGEMENT

(1.) All the three Second Appeals arise on the same contractual relationship among the parties but however, there was necessity to institute three separate suits.

(2.) The Second Appeals have been tagged together by orders of the Hon'ble the Acting Chief Justice dtd. 17/12/2021.

(3.) The plaintiff M.Prabhavathi in O.S.No.11 of 1992 on the file of the Sub Court Tiruppur is the appellant in S.A.No.1792 of 2001.