KATHAVARAYAN Vs. ELUMALAI

JUDGEMENT

(1.) THESE two second appeals are focussed by the original plaintiffs, animadverting upon the judgment and decree dated 12.03.2007 passed in A.S.Nos.57 and 59 of 2006 by the Sub Court, Maduranthakam, confirming the judgment and decree of the District Munsif Court, Maduranthakam in O.S.Nos.4 and 192 of 2001. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of these two Second Appeals would run thus:

(3.) HEARD both sides.