S SUNDHARAMURTHY Vs. KANDHASAMI

JUDGEMENT

(1.) These two Appeals arise from the common judgment and decree passed by the Trial Court in O.S.No.1557 of 1997 and O.S.No.171 of 2008. Since the disputing parties are one and the same and the subject matter of the suit property purported to be the same, the Trial Court had tried both the suits together and rendered the common judgment.

(2.) In O.S.No.1557 of 1997:-

(3.) I n O.S.No.171 of 2008