ANBU ILLAM Vs. JOHN BENNET

JUDGEMENT

(1.) A.S.(MD)No.12 of 2016 has been filed by the defendant in O.S.No.194 of 2009, aggrieved by the common judgment rendered in O.S.No.194 of 2009 and O.S.No.130 of 2012, dtd. 22/12/2015, on the file of the District Court, Kanniyakumari District at Nagercoil, whereby O.S.No.194 of 2009 was decreed with costs.

(2.) A.S.(MD)No.17 of 2016 has been filed by the plaintiff in O.S.No.130 of 2012, aggrieved by the very same common judgment dtd. 22/12/2015 passed in O.S.No.130 of 2012 and O.S.No.194 of 2009, on the file of the District Court, Kanniyakumari District at Nagercoil, whereby O.S.No.130 of 2012 was dismissed with costs.

(3.) O.S.No.194 of 2009 had been filed by the respondent in these appeals, John Bennet, seeking recovery of a sum of Rs.21,06,814.00 together with interest and costs.