- (1.) All these appeals arise out of a common judgment and order dated 23.8.2010 passed by the learned Single Judge in C.S. No.220 of 2008, C.S. No.221 of 2008, C.S. No.222 of 2008, C.S. No.223 of 2008, C.S. No.224 of 2008 and C.S. No.225 of 2008.
(2.) As facts and issues arising in all these suits are common, the appeals preferred by the appellant/original defendant and the cross objection filed by the respondent/original plaintiff are being disposed of by this common judgment and order.
(3.) The suit (C.S.220 of 2008) has been filed by the plaintiff s company on October 31, 2008 in order to claim the following reliefs : a) Decree for Rs. 32,53,750/- against the defendant as claimed in paragraph 32 herein; b) Interim interest upon judgment @15% per annum; c) Receiver; d) Injunction; e) Attachment; f) Costs; g) Such other and/or further relief or reliefs as may be deemed fit and proper.;