M.THANIKACHALAM, J. - (1.) The 1st opposite party, in C.O.P.No.216/2005, 217/2005, 157/2005 and 27/2006, are the appellants in F.A.Nos.219/2008, 228/2008, 232/2008, 237/2008, and the 2nd opposite party in CC.No.27/2006, is the appellant in F.A.No.792/2008 respectively.
(2.) The parties are referred, as arrayed in the original complaints.
(3.) This common order, shall dispose all the appeals.;