(1.) These three appeals are preferred by the appellant aggrieved by the common order dtd. 7/11/2023 passed by the learned Judge in O.A. Nos. 787, 788 and 789 of 2023 respectively in Civil Suit No. 181 of 2023.
(2.) The respondent herein is the plaintiff in the aforesaid civil suit and the appellant is the defendant therein. The averments made in the suit are briefly set out hereunder:
(3.) Pending suit, the respondent/plaintiff has filed Original Application Nos. 787 to 789 of 2023 in Civil Suit No. 181 of 2023 praying the following reliefs: