(1.) These second appeals have been preferred against the the judgments and decrees dated 17.6.99 made in A.S. Nos. 20 and 21 of 1999 on the file of III Additional District Judge, Pondicherry in confirming the judgments and decrees dated 24.6.1998 made in O.S. Nos. 760 and 761 of 1996.
(2.) The Defendant in O.S. No. 760 of 1996 is the Appellant in S.A. No. 1106 of 1999 and the Plaintiff is the Respondent. The Appellants in S.A. No. 1107 of 1996 are the Defendants in O.S. No. 761 of 1996.
(3.) The averments made in the plaint O.S. No. 760 of 1999 are as follows: