SASI Vs. CHELLAN

JUDGEMENT

(1.) These two second appeals have been filed as against the judgment of the First Appellate Court allowing the appeal in part. S.A.No.770 of 1995 was filed by the defendants challenging the decree and judgment of the First Appellate Court granting decree in favour of the plaintiff in respect of Survey No.2480. The unsuccessful plaintiff in respect of Survey Nos.2837- C and 2837-E has filed S.A.No.1741 of 1997.

(2.) For the sake of convenience, the parties are referred to herein, as per their rank before the Trial Court.

(3.) The brief facts, leading to the filing of this Appeal Suit, are as follows:-