P GOWRI Vs. SELVARAJ

JUDGEMENT

(1.) THESE two Second Appeals are focused by the original Plaintiff, animadverting upon the common judgment and decree dated 14.9.2009 passed in A.S. Nos.8 & 9 of 2008 by the learned Principal District Judge, Vellore, confirming the common judgment and decree passed by the Trial Court, namely, Subordinate Judge, Vellore in O.S. Nos.130 of 2004 & 151 respectively.

(2.) FOR convenience sake, the parties are referred to hereunder according to their litigative status and ranking before the Trial Court.

(3.) CHALLENGING and impugning the common judgments and decrees of both the Courts below, these two Second Appeals have been preferred by the Plaintiff on various grounds, the gist and kernel of them would run thus: