VEMBAYEE AMMAL Vs. SINGARAVELU UDAYAR

JUDGEMENT

(1.) Broadly but briefly, narratively but precisely, the relevant facts absolutely necessary and germane for passing this order would run thus:

(2.) For the sake of convenience, the parties are referred to according to their litigative status before the trial Court.

(3.) When the matter came up before this Court, after issuance of notice of admission to the Respondents/Plaintiffs, the learned Counsel for the Plaintiffs raised a pertinent law point, which is having immense significance while entertaining the second appeals by the registry, to the effect that as against two appellate decrees one second appeal is untenable and the Defendants should have filed two separate second appeals and correspondingly should have paid the appropriate Court fees.