J.JAYATHILAKAR Vs. COMMISSIONER

JUDGEMENT

(1.) The Second Appeal in S.A(MD)No.570 of 2001 is preferred against the judgment and decree, dtd. 29/9/2000 passed in A.S.No.34 of 1997 on the file of the Sub Court, Palani, reversing the judgment and decree, dtd. 31/3/1997 in O.S.No.186 of 1995 on the file of the District Munsif-cumJudicial Magistrate, Kodaikanal.

(2.) The Second Appeal in S.A.No.575 of 2001 is preferred against the judgment and decree, dtd. 29/9/2000 passed in A.S.No.32 of 1997 on the file of the Sub Court, Palani, reversing the judgment and decree, dtd. 31/3/1997 in O.S.No.217 of 1995 on the file of the District Munsif-cumJudicial Magistrate Court, Kodaikanal.

(3.) The Second Appeal in S.A.No.1590 of 2002 is preferred against the judgment and decree, dtd. 28/6/2002 passed in A.S.No.48 of 1997 on the file of the Sub Court, Palani, reversing the judgment and decree, dtd. 31/3/1997 in O.S.No.216 of 1995 on the file of the District Munsif-cumJudicial Magistrate Court, Kodaikanal.