S SYED SADICK Vs. A M ADHIL BADUSHA

JUDGEMENT

(1.) THESE two second appeals are focussed by the original defendants, animadverting upon the judgements and decrees dated 14.09.2010 passed in A.S.Nos.8 and 9 of 2010 by the District Judge and Appellate Authority of the Nilgiris at Udhagamandalam, confirming the judgments and decrees of the learned Subordinate Judge of the Nilgiris at Udhagamandalam in O.S.No.88 and 87 of 2008 respectively. 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 Second Appeals would run thus:

(3.) AFTER hearing both sides, I have been of the considered view that the following substantial questions of law should be framed: