AISWARYA & CO , REP BY ITS PARTNERS Vs. TIRUCHIRAPALLI COOPERATIVE HOUSE CONSTRUCTION SOCIETY LIMITED

JUDGEMENT

(1.) This is a common judgment in S.A.(MD)Nos.258 of 2004, 261 of 2004, 340 of 2005 and 469 of 2005. This common judgment will govern the instant four second appeals, as all the four second appeals arise out of a common judgment and decree in four regular first appeals which in turn arise out of a common judgment and decree in two suits in trial court which arise out of a common factual matrix.

(2.) It may be necessary to set out a thumbnail sketch of facts (sans unnecessary details and particulars), which are necessary for appreciating and understanding this common judgment.

(3.) A housing plot admeasuring 5,275 square feet (2.19 grounds) or thereabouts being plot No.AA.25 in Annanagar Housing Colony in Tennur village in Tiruchirappalli Taluk in Tiruchirappalli District is the nucleus of this entire litigation and this plot shall hereinafter be referred to as 'suit plot' for the sake of brevity, clarity and convenience.