EASWARI AND OTHER Vs. PERUMAL AND OTHERS

JUDGEMENT

(1.) C.R.P. No. 363 of 2015 is filed against the fair and decretal order dated 09.08.2014 made in I.A. No. 57 of 2007 in I.A. No. 283 of 2005 in O.S. No. 31 of 2005 on the file of the Subordinate Court, Sankari. C.R.P. No. 364 of 2015 is filed against the fair and decretal order dated 09.08.2014 made in I.A. No. 58 of 2007 in I.A. No. 315 of 2006 in O.S. No. 31 of 2005 on the file of the Subordinate Court, Sankari. C.R.P. No. 365 of 2015 is filed against the fair and decretal order dated 09.08.2014 made in I.A. No. 59 of 2007 in O.S. No. 31 of 2005 on the file of the Subordinate Court, Sankari.

(2.) The petitioners are defendants 5 and 6, respondents 1 to 6 are the plaintiffs, respondents 7 to 9 (C.R.P. No. 363 of 2015)/respondents 13 to 15 (C.R.P.Nos.364 and 365 of 2015), are the defendants 10 to 12, respondents 7 to 9 (C.R.P.Nos.364 and 365 of 2015) are the defendants 2 to 4, respondents 10 to 12 (C.R.P.Nos.364 and 365 of 2015) are the defendants 7 to 9 in O.S. No. 31 of 2005 on the file of the Subordinate Court, Sankari.

(3.) Parties are referred to as per their ranks in the suit.