SUBRAMANIAN(DIED) Vs. VEERMALAI (DIED)

JUDGEMENT

(1.) These two appeals arise out of the common judgment of the trial Court in O.S.No.257 of 1995 and O.S.No.18 of 1999, dated, 29.10.2004. A.S.No.37 of 2005 is filed as against the judgment and decree of the suit in O.S.No.257 of 1995, on the file of the Sub Court, Kulithalai. A.S.No.159 of 2010 is filed as against the judgment and decree of the suit in O.S.No.18 of 1999, on the file of the Sub Court, Kulithalai.

(2.) The parties are referred to as per their ranking before the trial Court.

(3.) The brief facts leading to filing of A.S.No.37 of 2005 are as follows:-