PARVATHY Vs. RANJIT

JUDGEMENT

(1.) The Appeal Suit in AS.No.288/2014 is against the judgment and decree in OS.No.51/2011 on the file of the I Additional District Court, Erode ; AS.No.289/2014 is against the judgment and decree made in OS.No.52/2011 on the file of the same Court and AS.No.290/2011 is against the judgment and decree made in OS.No.55/2011.

(2.) The appellants in the above Appeal Suits are defendants 1 and 3 in all the suits in OS.Nos.51, 52 and 55/2011. Defendants 1 and 3 have filed the above appeals against the judgments and decrees in the respective suits granting a decree for specific performance of three independent Agreements executed by appellants along with the 2nd defendant in the suit who is also the 2nd respondent in the above Appeal Suits in favour of respective plaintiffs in the three suits who are the respective 1st respondent in each of the above Appeal Suits.

(3.) Though the Agreements which are the subject matter of three suits are different but executed by the same set of defendants in all the three suits and the terms of Agreements are identical, the three suits were tried together and disposed of by a common judgment and decree after recording evidence in one suit. Since the appellants are same in all the three appeals and all the appeals are connected, the three appeal suits are disposed of by this common judgment.