RAMACHANDRAN Vs. GOVINDARAJAN

JUDGEMENT

(1.) Since both the appeals arise out of the judgment made in A.S. No. 95 of 2001, these appeals are disposed of by the following common judgment.

(2.) The appellant in S.A. No. 1155 of 2002 and the appellants in S.A. No. 342 of 2002 are the defendants before the trial court and they filed these Second Appeals aggrieved over the decree and judgment dated 22.11.2001 passed by the learned Principal District Judge, Nagapattinam, in A.S. No. 95 of 2001, whereby the decree and judgment dated 12.07.2001 passed by the learned Subordinate Judge, Tiruvarur, in O.S. No. 275 of 2000 were set aside.

(3.) The respondents in both the appeals were the plaintiffs, who filed O.S. No. 275 of 2000 on the file of Sub Court, Tiruvarur, against the appellants in both appeals, for declaration of their title to the suit property measuring to an extent of 726 sq.ft. and also for a permanent injunction restraining the defendants from interfering with their peaceful possession and enjoyment of the suit property. For convenience, the parties are referred to as they are arrayed in O.S. No. 283 of 1998.