(1.) The defendants in O.S. No. 69 of 2005 before the Additional District Judge, (Fast Track Court No. I) Salem, are the appellants in A.S. No. 277 of 2007 and the plaintiff, who filed O.S. No. 69 of 2005, has filed Cross Appeal in A.S. No. 938 of 2009 against the judgment and decree dated 30.6.2006.
(2.) Since the issued involved in these appeals is inter-connected, they are disposed of by this common judgment.
(3.) For the sake of convenience, the parties will be referred to by their description before the trial Court.