LAWS(NCD)-2002-12-161

PREMA SEKARAN Vs. V RAMACHANDRAN

Decided On December 12, 2002
PREMA SEKARAN Appellant
V/S
V Ramachandran Respondents

JUDGEMENT

(1.) Desirable it is to pen down a common order in these actions.

(2.) The opposite party in both the actions is one and the same. Of course, the complainant in each of the individual actions is distinct and different. But nonetheless the factual matrix in those actions is almost identical.

(3.) M/s. Karthekeya Agency (appellant in A. P. No.530/1998 - complainant in O. P. No.335/1995) is a proprietrix concern, located at 153-A, Alagar Koil Road, Tallakulam, Madurai-2.