R.SUBRAMANI Vs. R.SURENDRAN

JUDGEMENT

(1.) OSA.No.250 of 2021 has been filed against the judgement and decree passed in T.O.S.No.47 of 2013. The other OSA.No.252 of 2021 has arisen against the judgment and decree passed in C.S.No.722 of 2018. Both C.S.No.722 of 2018 and T.O.S.No.47 of 2013 have been disposed of by way of a common judgment dtd. 29/5/2020. Further, the fact and law involved in both OSAs are intertwined and interconnected. Therefore, this Court deems it appropriate to take up both the OSAs together for common disposal.

(2.) The appellants in OSA.No.250 of 2021 are the plaintiffs in T.O.S.No.47 of 2013, and they also the defendants 21 and 23 in C.S.No.722 of 2018. Similarly, the respondent in OSA.No.250 of 2021 is the defendant in T.O.S.No.47 of 2013, and plaintiff in C.S.No.722 of 2018. The suit in C.S.No.722 of 2018 was originally filed before the VI Additional City Civil Court, Chennai in O.S.No.4271 of 1998. Subsequently, the same was transferred to this Court and renumbered as CS.No.722 of 018 and disposed of along with T.O.S.No.47 of 2013.

(3.) The brief facts in TOS.No.47 of 2013:-