SESHADRI.S Vs. ANDHRA SOCIAL & CULTURAL ASSOCIATION

JUDGEMENT

(1.) By this common judgment these two appeals are being disposed.

(2.) These two appeals arise of out a common judgment and decree dtd. 24/7/2018 passed by the learned single judge in three suits as detailed below:- <IMG>JUDGEMENT_427_LAWS(MAD)10_2019_1.jpg</IMG> <IMG>JUDGEMENT_427_LAWS(MAD)10_2019_2.jpg</IMG>

(3.) In O.S.A.No.452 of 2018, the appellant Mr.S.Seshadri has challenged judgment and decree dtd. 24/7/2018 passed in Tr.C.S.No.170 of 2018 (formerly O.S.No. 5459 of 2017 before the XVI Assistant City Civil Court) as modified by an order dtd. 28/9/2018 in Review Application No. 6769 of 2018 by the learned Single Judge.