SEKAR Vs. ICICI BANK LTD , CANTONMENT BRANCH, TIRUCHIRAPPALLI

JUDGEMENT

(1.) This common judgment will dispose of these four second appeals.

(2.) Two months from now this litigation will complete two decades. This litigation commenced way back in 1998, on 31.08.1998, to be precise, when O.S.No.334 of 2001 was filed. To be noted, O.S.No.334 of 2001 was originally filed as O.S.No.250 of 1998 on the file of District Munsif Court, Manapparai. It was transferred to the file of Principal Sub Judge's Court, Tiruchirappalli and assigned the number O.S.No.334 of 2001. This suit shall hereinafter be referred to as 'first suit' for the sake of convenience and clarity.

(3.) Incidentally and even ironically this near two decades old litigation has 'travelled' to this Court, owing to a cargo truck being a 1995 model cargo truck manufactured by Ashok Leyland Company. It bears Chasis No.B7E/336887, Engine No.B7E/220335 and Registration No.TN-45-D-5649. This cargo truck shall hereinafter be referred to as 'suit truck' for the sake of convenience and clarity.