BAKIYAM Vs. VEERAPPAN CHATRAM

JUDGEMENT

(1.) These appeals are focussed animadverting upon the judgments and decrees passed in (i) A.S.No.8 of 2000 dated 26.04.2000 on the file of the learned II Additional District Court, Erode reversing the judgment and decree passed in O.S.No.23 of 1999 dated 27.09.1999 on the file of the learned Principal District Munsif Court, (Civil Judge, Junior) Erode; and (ii) A.S.No.7 of 2000 dated 27.04.2000 on the file of the learned II Additional District Court, Erode confirming the judgment and decree passed in O.S.No.24 of 1999 dated 01.10.1999 on the file of the learned I Additional District Munsif, Erode.

(2.) The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) The epitome and the long and short of the germane facts absolutely necessary for the disposal of these two Second Appeals would run thus: