BHARATHI (A) JAYABHARATHI Vs. PERUMAL

JUDGEMENT

(1.) The issue involved in both these second appeals are common and hence, they are taken up together, heard and disposed of through this common judgment.

(2.) The appellant was the defendant in the suit filed by the respondent namely Perumal in O.S.No.32 of 2005 on the file of the Subordinate Court, Gudiyatham. She was the plaintiff in the suit filed by her in O.S.No.45 of 2007 on the file of the same Court against the same respondent and another.

(3.) For the sake of convenience, the rank of the parties will be identified as arrayed in O.S.No.32 of 2005.