M GANDHIMATHI Vs. S RAJA HUSSAIN

JUDGEMENT

(1.) S.A.(Md)No.500 of 2017 is preferred challenging the judgement and decree dated 02.02.2017 in A.S.No.59 of 2015 on the file of the learned 1st Additional District Judge, Madurai, confirming the judgement and decree dated 08.09.2014 in O.S.No.681 of 2010 on the file of the learned III Additional Subordinate Judge, Madurai.

(2.) C.R.P.(Md)No.513 of 2018 is preferred against the order dated 25.01.2017 in I.A.No.389 of 2016 in A.S.No.59 of 2015 on the file of the learned 1st Additional District Judge, Madurai.

(3.) For convenience and easy identification of the parties to these proceedings are referred to according to their respective ranking before the Trial Court. Appellant is the Plaintiff in the suit. While Respondents 3 to 5 are defendants 1 to 3 and Respondents 1 and 2 are defendants 4 and 5 in the suit.