LAWS(MAD)-2012-9-56

V BRINDA Vs. SUBRAMANIAN

Decided On September 06, 2012
SANKAR Appellant
V/S
GOPAL Respondents

JUDGEMENT

(1.) THE Appellants/Defendants have preferred Second Appeal No.1640 of 2003 as against the Judgment and Decree dated 11.09.2001 in A.S.No.21 of 1999 passed by the Learned Subordinate Judge, Ranipet, Vellore District. THE Appellants/Plaintiffs have preferred Second Appeal No.1641 of 2003 as against the Judgment and Decree dated 11.09.2001 in A.S.No.22 of 1999 passed by the Learned Subordinate Judge, Ranipet, Vellore District.

(2.) THE Germane Plaint facts in O.S.No.69 of 1993 [Filed by the Plaintiff/1st Respondent in S.A.No.1640 of 2003] are set out hereunder:

(3.) THE Written Statement Averments of the Defendants in O.S.No.477 of 1992: