K. M. ARUCHAMY THEVAR Vs. N. SRINIVAS

JUDGEMENT

(1.) These appeals have been filed against the common judgment and decree, dtd. 29/11/2011, passed in O.S.Nos.163 of 2009 and 417 of 2011 (erstwhile O.S.No.123 of 2007) respectively, on the file of the Additional District and Sessions Judge, Fast Track Court No.III, Coimbatore.

(2.) O.S.No.163 of 2009 is the suit for specific performance filed by K.M.Aruchamy Thevar against N.Srinivas. O.S.No.417 of 2011 is the suit filed by N.Srinivas for return of original documents handed over by him to K.M.Aruchamy Thevar. The trial Court had dismissed the suit for specific performance and allowed the suit for return of documents, aggrieved by which, K.M.Aruchamy Thevar has filed the above appeals.

(3.) Pending the appeals, the sole appellant/K.M.Aruchamy Thevar died and his legal heir has been brought on record.