K RAJAGOPAL Vs. M THIAGARAJAN

JUDGEMENT

(1.) SINCE the issues involved in all the appeals are inter -connected and parties are also same, all the appeals may be disposed of by the following common order.

(2.) A .S. No. 308 of 1982 is filed by the defendant in O.S. No. 6335 of 1979 on the file of XIIth Assistant Judge, City Civil Court, Madras, against the decree for Rs. 10,533 together with interest at 24 per cent. from the date of plaint till the date of decree and thereafter 6 per Lent. till the date of realisation with proportionate costs.

(3.) A .S. No. 637 of 1981 is filed by the defendant in 0.5. No. 6334 of 1979 by the XIth Assistant Judge, City Civil Court, Madras, against the decree for Rs. 13,720 together with interest on Rs. 10,000 at 18 per cent. from the date of plaint till the date of realisation with proportionate cost.