SOUNDARAMMAL Vs. VASANTHA

JUDGEMENT

(1.) These three appeals arise out of a common judgment passed by the Subordinate Judge, Vridhachalam in O.S. Nos. 48 and 49 of 1984 and 8 of 1986, dated 2-2-1987.

(2.) The suit in O.S. No. 48 of 1984 was filed for recovery of a sum of Rs. 31,937/- with subsequent interest from out of the estate of Rasu Reddiar held by the defendants.

(3.) The suit in O.S. No. 49 of 1984 was filed for recovery of a sum of Rs. 31, 875/- with subsequent interest from out of the estate of Rasu Reddiar held by the defendants.