HARIDASON Vs. JANAKIRAM BANTHALU TRUST MADURANTHAKAM

JUDGEMENT

(1.) THESE two Second appeals are focussed by the original defendant, animadverting upon the common judgment and decrees dated 28.10.2005 passed in A.S.Nos.18 and 19 of 2004 by the learned Subordinate Judge at Maduranthakam, confirming the common judgment and decrees of the learned District Munsif, Maduranthakam in O.S.Nos.478 of 1998 and 129 of 1999 respectively. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) THE epitome, and the long and short of the relevant facts absolutely necessary and germane for the disposal of these two Second Appeals would run thus:

(3.) C.M.P.No.505 of 2011 was filed for reception of additional evidence in the form of following documents in Second Appeal No.85 of 2006.