ANGATHAL DECEASED Vs. POOMALAI GOUNDER

JUDGEMENT

(1.) COMMON Judgment The Second Appeals have been preferred against the common Judgment and Decree, dated 24.03.2000 made in A.S.No.155 of 1998 and A.S.No.156 of 1998 on the file of the Principal District Judge, Coimbatore, confirming the common Judgment and Decree, dated 10.07.1998 made in O.S.No.58 of 1996 and O.S.No.59 of 1996 on the file of the District Munsif, Mettupalayam.

(2.) THE suit in O.S.No.58 of 1996 was filed by the first respondent herein against the deceased first appellant, Angathal and her husband Arukutti Gounder, seeking declaration of title, recovery of possession of the suit property and for rendition of accounts. THE suit in O.S.No.59 of 1996 was filed by the deceased Angathal and Arukutti Gounder, husband of Angathal against the respondent, Poomalai Gounder and six others, seeking permanent injunction restraining the defendants therein and their men from interfering with the peaceful possession and enjoyment of the suit property.

(3.) AFTER the trial, the suit in O.S.No.58 of 1996 filed by Poomalai Gounder was decreed as prayed for and the suit filed in O.S.No.59 of 1996, by the deceased Angathal and Arukutti Gounder was dismissed. Aggrieved by which, appeals in A.S.No.155 of 1998 and A.S.No.156 of 1998 were preferred. Learned Principal District Judge, Coimbatore, by his common Judgment, dated 24.03.2000, confirmed the common Judgment rendered by the trial court and dismissed both the appeals. Aggrieved by which, the second appeals have been preferred.