S SUBRAMANIAN Vs. S RAMASAMY ETC ETC

JUDGEMENT

(1.) Leave granted in both the special leave petitions.

(2.) As common question of law and facts arise in both these appeals and as such arise out of the impugned common Judgment and Order passed by the High Court, both these appeals are being decided and disposed of together by this common Judgment and Order.

(3.) Feeling aggrieved and dissatisfied with the impugned common Judgment and Order passed by the High Court of Judicature at Madras in Second Appeal Nos.4 and 5 of 2009 by which the High Court while exercising powers under Sec. 100 of the C.P.C. has allowed the said Second Appeals and has quashed and set aside the Judgement and Decree passed by the Trial court as well as the First Appellate Court dismissing the suits and consequently has decreed the suits preferred by the respondent herein-original plaintiff, the original defendant has preferred the present appeals.