S SAROJINI Vs. P MARIAPPAN

JUDGEMENT

(1.) These three Original Side Appeals have been filed against the common judgment of the learned Single Judge made in C.S.No.329 of 2010, and Tr.C.S.No.279 of 2011, dated 17.02.2017.

(2.) The defendant in Tr.C.S.No.279 of 2011 is the appellant in O.S.A.No.214 of 2017. The plaintiff in C.S.No.329 of 2010 is the appellant in O.S.A.No.215 of 2017. The first defendant in C.S.No.329 of 2010 is the appellant in O.S.A.No.309 of 2017. Since the parties are common and the issues involved are common and the property involved is also common, a joint trial has been conducted and a common judgment has been passed covering all the issues in the above said two suits.

(3.) The appellant in O.S.A.No.309 of 2017 has filed a suit in C.S.No.69 of 2007 [which got transferred to City Civil Court and was renumbered as O.S.No.11331/2010 and thereafter it was re-transferred to this Court and renumbered as Tr.C.S.No.279 of 2011] claiming for the relief of Specific Performance based on two Sale Agreements dated 10.05.2006 and 21.08.2006 and for other consequential reliefs.