CHINNAMMAL AND ORS Vs. PITCHAMUTHU AND ORS

JUDGEMENT

(1.) The present two Second Appeals were brought by the plaintiff in O.S.No.347/1996-Chinnammal aggrieved by the impugned judgments and decrees passed by learned first appellate Court in A.S.Nos.10/2004 and 11/2004. For the sake of convenience Chinnammal-the plaintiff in O.S.No.347/1996 is referred to as the plaintiff/appellant herein and Pitchamuthu-the plaintiff in O.S.No.412/96 is referred to as the 2nd defendant/respondent herein.

(2.) Brief facts leading to the filing of the present Second Appeals are given hereunder:

(3.) This Court at the time of entertaining both these Second Appeals, framed the following substantial questions of law.