CONCRETE CONSTRUCTIONS Vs. R.SUBRAMANIAM

JUDGEMENT

(1.) These Appeal Suits are directed against the Judgment and Decree, dtd. 30/6/2011 passed by the Additional District and Sessions Judge (Fast Track Court No.5) in of 2010.

(2.) The defendant filed two appeals, (1) A.S.No.176 of 2012 against the Judgment and Decree, dtd. 30/6/2011 made in of 2010 and (2) A.S.No.27 of 2012 against the dismissal of the counter claim made by him in the said of 2010.

(3.) The averments in the plaint and reply statement in nutshell are as follows: