G.RAJENDRI Vs. FIT PERSON/EXECUTIVE OFFICER

JUDGEMENT

(1.) The unsuccessful defendants before the trial Court and the first appellate Court had preferred the above Second Appeals.

(2.) For the sake of convenience, the status of the plaintiff and the defendants will be referred as the status in their suits.

(3.) Both the appeals are arising out of a common judgment in A.S.Nos.424 and 554 of 2005 before the V Additional Judge, City Civil Court at Chennai as against the judgment made in O.S.No.12292 of 1996.