MADURAI COATS PUBLIC SERVANTS CO-OPERATIVE HOUSING SOCIETY LIMITED AND ORS. Vs. MADURAI COATS LTD. AND ORS.

JUDGEMENT

(1.) SECOND Appeal (MD).No.932 of 2007 arises against the judgment and decree passed in A.S. No.157 of 2005 on the file of I Additional Sub Court, Madurai, confirming the judgment and decree in O.S. No.386 of 1997 on the file of District Munsif Court, Thirumangalam. The third defendant in the said suit is the appellant. The first respondent was the plaintiff. The respondents 2 and 3 were defendants 1 and 2. The plaintiff filed the suit O.S. No. 386 of 1997 for specific performance and for delivery of possession.

(2.) SECOND Appeal (MD).No.647 of 2014 arises against the judgment and decree passed in A.S. No.1 of 2005 on the file of the Principal Sub Court, Madurai, reversing the judgment and decree passed in O.S. No.386 of 1997 on the file of the District Munsif, Thirumangalam. The third defendant is the appellant. The first respondent was the plaintiff and the respondents 2 and 3 were the defendants 1 and 2.

(3.) SINCE the issues involved in all these matters are common and further all these matters arise out of the judgment and decree passed in O.S. No.386 of 1997, both the second appeals and civil revision petition are disposed of by this common judgment.