T C GOVINDASAMY Vs. B KASTHURI

JUDGEMENT

(1.) Desirable it is to pen down a common order in all these actions. The reasons for such a course was manifold. No doubt, all these actions spring from a common order dated 28th day of May, 1998 passed by the District Consumer Disputes Redressal Forum, Chennai (North) in O. P. Nos.98 to 103/1997.

(2.) The opposite party in all these actions namely T. C. Govindasamy is one and the same although the individual complainants in the different original actions are, of course, distinct and different and they are : (1) B. Kasthuri, w/o N. Damodaran; (2) D. Rajasekar, s/o Damodaran; (3) D. Chandrasekar, s/o Damodaran; (4) G. Banumathi, w/o Chandrasekar; (5) J. Revathi, w/o D. Rajasekar; and (6) N. Damodaran, s/o Narayanasamy Naidu.

(3.) The factual matrix is almost similar in every respect although the subject matter of the property purchased varies in extent and other details such as the person from whom the property is purchased, etc.