A.KRISHNAMMAL Vs. SUBBULAKSHMI

JUDGEMENT

(1.) Aggrieved over the reversal finding of the first Appellate Court, declaring that the suit second schedule 1, 2, 3 and 6 item of the properties belong to the plaintiffs, the appeal in S.A.(MD)No. 513 of 2013 came to be filed by the defendants 2 and 6 in O.S.No. 109 of 2003.

(2.) Aggrieved over the concurrent finding of the Courts below, S.A.(MD)No.907 of 2013 is filed by the defendants 1, 3 and

(3.) Both the appeal suits arose out of the judgment and decree passed in O.S.No.109 of 2003 on the file of the Sub Court, Ambasamudram.