M.THANIKACHALAM J. - (1.) As agreed by the parties, though separate complaint has been filed, separate order has been passed, separate appeal has been filed, all the cases are taken together, common pleadings are given, sufficient to dispose the cases on merit, since all the cases are more or less, common.
(2.) This Common Order shall dispose all the appeals.
(3.) The opposite parties in CCs.102/2007, 104/2007, 105/2007, 106/20007, 107/2007, 109/2007, 110/2007 and 111/2007 on the file of the District Consumer Disputes Redressal Forum, Erode, are the appellants in FAs.894/2008, 727/2008, 741/2008, 729/2008, 730/2008, 726/2008, 725/2008 and 728/2008 respectively.;