R.CHINNAKULANDAI Vs. SWAMINATHAN

JUDGEMENT

(1.) These second appeals are directed as against the judgment and decree dated 28.01.1997, in A.S.No.148 of 1993 on the file of the Principal District Judge, Vellore, confirming the decree and judgment dated 05.07.1993 in O.S.No.983 of 1985 on the file of the Principal District Munsif, Vellore and the judgment and decree dated 28.01.1997, in A.S.No.149 of 1993 on the file of the Principal District Judge, Vellore, confirming the decree and judgment dated 05.07.1993 in O.S.No.1079 of 1988 on the file of the Principal District Munsif, Vellore.

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

(3.) The case of the plaintiffs in O.S.No.983 of 1985 in brief is as follows :-