KALIAMMAL Vs. R.BALASUBRAMANIAN

JUDGEMENT

(1.) The Second Appeal No.1440 of 2001 is directed as against the judgment and decree passed in A.S.No.174 of 1997 on the file of the I Additional Subordinate Judge, Erode dated 05.01.2001 by reversing the Judgment and Decree passed in O.S.No.410 of 1995 on the file of the I Additional District Munsif, Erode, dated 06.12.1996 .

(2.) The Second Appeal No.2138 of 2001 is directed as against the judgment and decree passed in A.S.No.174 of 1997 on the file of the I Additional Subordinate Judge, Erode dated 05.01.2001 confirming the judgment and decree passed in O.S.No.410 of 1995 dated 06.12.1996, on the file of the First Additional District Munsif, Erode, against the respondents 1 and 2 may kindly be set aside and the appeal be allowed with cost throughout.

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