RAMADOSS AND ORS Vs. KALIMUTHU AND ORS

JUDGEMENT

(1.) Common Judgment has been pronounced in O.S.No.1915 of 1988 and O.S.No.967 of 1991 on 29.04.1998.

(2.) The suit in O.S.No.1915 of 1988 has been filed seeking the relief of declaration and permanent injunction. The said suit was decreed granting a decree of declaration that the suit property belonged to the plaintiff exclusively and absolutely and consequently the defendants were prevented from putting up any construction over the suit property.

(3.) Both the appeals were dismissed. As against the dismissal of appeals in A.S.Nos.181 and 182 of 1999, the present second appeals have been filed in S.A.Nos.904 of 2002 and 70 of 2004, respectively, raising the following substantial questions of law:-