SAMRAJ; KRISHNAN; TAMILARASI Vs. CHINNASAMI GOUNDER

JUDGEMENT

(1.) S.A.No.1587 of 2005: This appeal is directed against the common judgment and decree passed in A.S.No.105 of 2005 dated 19.9.2005 in confirming the judgment and decree passed by the Trial Court in O.S.No.1996 of 2004 in dismissing the suit.

(2.) S.A.No.1588 of 2005: This appeal is directed against the common judgment rendered by the first appellate Court in A.S.No.107 of 2005 in confirming the judgment and decree passed by the trial Court in O.S.No.862 of 2003 in decreeing the suit.

(3.) The appellants in both the appeals were the plaintiffs in O.S.No.1996 of 2004 and the defendants in O.S.No.862 of 2003, and the respondent in both the appeals was the defendant in O.S.No.1996 of 2004 and the plaintiff in O.S.No.862 of 2003 before the trial Court.