T.R.MEYVEL Vs. DURAISAMY

JUDGEMENT

(1.) These second appeals are directed as against the judgment and decree dated 14.06.2002, in A.S.No.63 of 1998 on the file of the Subordinate Judge of Sankari reversing the decree and judgment dated 30.04.1998 in O.S.No.230 of 1990 on the file of the District Munsif of Sankari and the judgment and decree dated 14.06.2002, in A.S.No.70 of 1998 on the file of the Subordinate Judge of Sankari reversing the decree and judgment dated 30.04.1998 in O.S.No.230 of 1990 on the file of the District Munsif of Sankari.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The case of the plaintiff in SA.No.1340 of 2002 in brief is as follows :-