(1.) The plaintiffs in O.S.No.684 of 2005 and O.S.No.140 of 2008 are the appellants in S.A.Nos.37 and 36 of 2013, respectively. Since common issues arise and the Courts below have passed a Common Judgment in the above suits and the appeal suits A.S.No.26 and 25 of 2010, respectively, on the file of the learned V Additional District and Sessions Judge, Coimbatore, this Court is pronouncing the Common Judgment.
(2.) The parties are referred to in the same litigative status as in the suit.
(3.) The facts in brief are as follows: