RENGASAMY AND ORS Vs. THANGARASU PADAYACHI AND ORS

JUDGEMENT

(1.) S.A.No.159 of 2004: This appeal is directed against the judgment and decree passed by the 1st appellate court in A.S.No.26 of 2002 dated 30.09.2003 in reversing the judgment and decree passed by the trial court made in O.S.No.105 of 1987 dated 12.12.2001 in dismissing the suit.

(2.) S.A.No.160 of 2004: This appeal is directed against the judgment and decree passed by the 1st appellate court in A.S.No.27 of 2002 dated 30.09.2003 in reversing the judgment and decree passed by the trial court in O.S.No.44 of 1999 dated 12.12.2001 in decreeing the suit.

(3.) The appellants in S.A.No.159 of 2004 were the defendants 2 to 5, who were impleaded as legal representatives of the deceased sole defendant in O.S.No.105 of 1987 and the respondent was the plaintiff in O.S.No.105 of 1987 before the trial court.