NADANASAPABATHI Vs. KALIAPERUMAL

JUDGEMENT

(1.) THE unsuccessful defendant in both the Original Suits is the Appellant in these second appeals.

(2.) HEARD Mr. R. Subramanian, learned counsel for the Appellant and Mr.V.Raghavachari, learned counsel for the Respondent in both the appeals. The parties and the dispute between them in both the appeals are one and the same.

(3.) BOTH the suits were tried jointly and after full fledged trial a common judgment was passed against the appellant directing to pay the amount due under the promissory notes as claimed in the suits. Aggrieved by that, the defendants preferred A.S.No. 53 and 54 of 2005 before the Principal District Judge, Cuddalore. The said appeals were also dismissed confirming the trial Court's judgment. Hence, the present appeals are preferred by the defendants.