RAJENDRAN Vs. RAMALINGAM

JUDGEMENT

(1.) These second appeals are directed as against the judgment and decree dated 26.07.2004, in A.S.No.45 of 2000 on the file of the District Court, Perambalur, confirming the judgment and decree dated 30.08.1996 in O.S.No.134 of 1993 on the file of the District Munsif Court, Perambalur and the judgment and decree dated 26.07.2004, in A.S.No.100 of 2000 on the file of the District Court, Perambalur, confirming the judgment and decree dated 30.08.1996 in O.S.No.265 of 1993 on the file of the District Munsif Court, Ariyalur.

(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 O.S.No.134 of 1993 in brief is as follows :-