B MOHANRAJ Vs. P PARASMAL JAIN (DECEASED)

JUDGEMENT

(1.) Second Appeals are filed against the judgment and decree dated 19.04.2017 made in A.S.Nos.188 and 187 of 2011 on the file of the IV Additional City Civil Court, Chennai confirming the judgment and decree dated 22.01.2010 made in O.S.Nos.660 of 2005 and 5212 of 2006 on the file of the IV Assistant City Civil Court, Chennai.

(2.) These appeals are filed by the appellant, who is the third defendant in O.S. No. 660 of 2005 and Plaintiff in O.S. No. 5212 of 2006.

(3.) In both the appeals, the parties are one and the same and therefore, they are disposed of by this common Judgment. For the sake of convenience, the parties are referred to as per their ranks in S.A.No.352 of 2018.