7TH CHANNEL COMMUNICATIONS Vs. ROJA COMBINES

JUDGEMENT

(1.) This will be a common judgment and decree in the aforesaid three suits i.e., C.S.No.168 of 2006, C.S.No.683 of 2006 and C.S.No.691 of 2006. For the sake of convenience, C.S.No.168 of 2006 is referred to as 'senior suit', C.S.No.683 of 2006 is referred to as 'first junior suit' and C.S.No.691 of 2006 is referred to as 'second junior suit'.

(2.) In each of the suits, plaintiff has given up some of the defendants, the details of which are contained in a Memorandum of Compromise, which has been reproduced infra.

(3.) Parties in this common judment and decree are referred to by their respective ranks in the senior suit i.e., C.S.No.168 of 2006, for the sake of convenience and clarity.