JOSEPH DEVARAJ AND ORS. Vs. BALARAJ AND ORS.

JUDGEMENT

(1.) THESE appeals are heard and disposed of by this common judgment having regard to the fact that the parties are the same and were laying claim to the same properties.

(2.) THE appeal in RFA 978/2009 arises out of the judgment in the civil suit OS 7378/1995.

(3.) ON the basis of the pleadings, the trial court had framed the following issues, in the two suits.