PUNITHA AAROKIYA ANNAI PERALAYAM, NAGAPATTINAM Vs. G. KUMAR

JUDGEMENT

(1.) The issues involved in these appeals are one and the same and hence, they are taken up together and disposed of by way of this common judgment.

(2.) The judgment and decree passed in A.S.Nos.17, 18, 30 & 34 of 2015 dated 17.10.2016 are under challenge in the present Civil Miscellaneous Appeals.

(3.) All the suits were instituted by the appellant/plaintiff and the suits were instituted for recovery of possession and damages. The trial Court decreed the suits in favour of the plaintiff, the defendants filed appeal suits and the issues were adjudicated by the First Appellate Court. Though the First Appellate Court adjudicated the issues on merits, remanded the matter back, merely on the ground that the trial Court has not appreciated the documents and evidences properly.