LAWS(MAD)-2000-8-155

V. RANGANATHAN Vs. N. RAMALINGAM

Decided On August 10, 2000
V. RANGANATHAN Appellant
V/S
N. RAMALINGAM Respondents

JUDGEMENT

(1.) The Second Appeal No. 435 of 1989 has been filed against the judgment and decree in A.S. No. 67 of 1987 on the file of the Additional District Judge, Coimbatore which in turn was filed against the judgment and decree in O.S. No. 3575 of 1981 on the file of the District Munsif Court, Coimbatore.

(2.) The Second Appeal No. 436 of 1989 has been filed against the judgment and decree in A.S. No. 66 of 1987 on the file of the First Additional District Judge, Coimbatore which in turn was filed against the judgment and decree in O.S. No. 799 of 1981 on the file of the District Munsif Court, Coimbatore.

(3.) The parties in both the appeals are same and the dispute is also in respect of the same property. In fact there was joint trial and common evidence were recorded in both the suits.