VENKATACHELA FLAT OWNERS ASSOCIATION Vs. T SHANMUGA PRIYA

JUDGEMENT

(1.) THESE appeals have arisen from a common order of the learned Single Judge of this Court made in O. A. Nos. 792 to 794 of 2003, 901 to 903 of 2003 and 56 of 2004 in C. S. No. 697 of 2003.

(2.) THE appellant is the plaintiff in all these appeals.

(3.) IN C. S. No. 697 of 2003, the plaintiff, a flat owners' association, on the basis of the averments and allegations, sought for