ARUNACHALAM Vs. SEERANGA GOUNDER

JUDGEMENT

(1.) S.A.(Md) No.10 of 2004 is filed by the appellant/first defendant challenging the judgment and decree in A.S.No.2 of 2003 on the file of the Subordinate Court, Karur, confirming the judgment and decree dated 17.09.2001 in O.S.No.746 of 1994 on the file of the District Munsif Court, Karur.

(2.) S.A.(Md) No.65 of 2018 is filed by the appellants/defendants 6 to 9 challenging the judgment and decree in A.S.No.1 of 2003 on the file of the Subordinate Court, Karur, confirming the judgment and decree dated 17.09.2001 in O.S.No.746 of 1994 on the file of the District Munsif Court, Karur.

(3.) The parties are referred to in the same array as in the suit as the proceedings before this Court emanates from a single suit in O.S.No.746 of 1994.