GOVINDAPPA GOUNDER @ GOVINDASAMY Vs. K. VIJAYAKUMAR

JUDGEMENT

(1.) Since the issues raised in both the captioned appeals are same and the challenge is also to the self same judgment and order passed by the High Court, those were taken up for hearing analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, we treat the Civil Appeal Nos. 7464- 7466/2011, which are notified today at Serial No.103 of the cause list as the lead matter.

(3.) These appeals arise from the common judgment and order passed by the High Court of Judicature at Madras dtd. 18/11/2009, by which the Second Appeal filed by the respondents herein (original plaintiffs) came to be allowed thereby set asiding the judgment and decree dtd. 18/12/2002 passed by the First Appellate Court in Appeal Suit No. 15/2001 arising from the judgment and decree dtd. 24/11/2000 passed in Original Suit No. 491/1994 by the Court of the II Additional District Munsif, Coimbatore.