PATEL ROADWAYS Vs. SESHASAYEE INDUSTRIES LTD

JUDGEMENT

(1.) THIS judgment shall dispose of the above two appeals.

(2.) THE defendant in O. S. Nos. 52 and 263 of 1987, on the file of the Sub Court, cuddalore, having suffered two decrees for payment of amounts has preferred these two appeals separately. In this judgment the parties are referred as arrayed in the original suits. A. S. No. 47 of 1990:

(3.) THE facts leading to the case, necessary for the disposal of the appeal: