KARUMALAI Vs. JAYALAKSHMI

JUDGEMENT

(1.) Second appeal No. 2073 of 2004 is directed against the judgment and decree dated 27.08.2003, passed in A.S.No.78 of 2003, on the file of the Additional District Judge, Fast Track Court No.IV, Erode, Bhavani, confirming the judgment and decree dated 10.12.2002, passed in O.S. No.59 of 2000, on the file of the First Additional District Munsif Court, Bhavani.

(2.) Second appeal No. 2074 of 2004 is directed against the judgment and decree dated 27.08.2003, passed in A.S.No.76 of 2003, on the file of the Additional District Judge, Fast Track Court No.IV, Erode, Bhavani, confirming the judgment and decree dated 10.12.2002, passed in O.S. No.56 of 2000, on the file of the First Additional District Munsif Court, Bhavani.

(3.) Second appeal No. 2075 of 2004 is directed against the judgment and decree dated 27.08.2003, passed in A.S.No.77 of 2003, on the file of the Additional District Judge, Fast Track Court No.IV, Erode, Bhavani, confirming the judgment and decree dated 10.12.2002, passed in O.S. No.65 of 2000, on the file of the First Additional District Munsif Court, Bhavani.