SURESH Vs. MOHANDAS

JUDGEMENT

(1.) These two appeals arise from two suits O.S. Nos. 2/2006 and 214/2007, which were disposed by the Trial Court by a common judgment, hence these appeals are also disposed by a common judgment. Plaintiff in O.S. No. 2/2006, who is the defendant in O.S. No. 214/2007, is the appellant challenging the judgment and decree in both the suits, which are modified in the Cross Objection by the First Appellate Court.

(2.) The first suit filed is O.S. No. 214/2007. It was originally filed as O.S. No. 90/2005 before the Munsiff's Court, and thereafter it was transferred to the Sub Court, renumbered as O.S. No. 214/2007 and jointly tried along with O.S. No. 2/2006 treating O.S. No. 2/2006 as the leading case.

(3.) The parties are referred to according to their status in O.S. No. 2/2006.