E. KANCHANA Vs. RAJESWARI

JUDGEMENT

(1.) These two appeals arising from the common judgment passed by the Trial Court in O.S.No.8981 of 2010 and O.S.No.8982 of 2010.

(2.) The property which is the subject matter of the appeals under consideration had passed through several litigations and have a chequered history. For the sake of brevity and clarity, the parties shall be referred by their names wherever necessary and their status and rank as mentioned in O.S.No.8981 of 2010.

(3.) E.Kanchana and Balasubramaniam @ E.Saravanan wife and son of late Ekambaram respectively are the plaintiffs in O.S.No.8981 of 2010. They will be hereinafter referred as plaintiffs. S.Chandrasekar, his wife and four sons, who are the defendants 1 to 6 in O.S.No.8981 of 2010 will be hereinafter described as defendants along with K.Kuppammal and Karthik. The said kuppammal is the plaintiff in O.S.No.8982 of 2010 and Karthik is her husband. Kuppammal is the purchaser of the suit property from defendants 2 to 6.