BILKISH BEGUM Vs. GOVINDAN

JUDGEMENT

(1.) Both the second appeals filed by the appellant/plaintiff in O.S. No. 79 of 1999 and defendant in O.S. No. 89 of 1999 against the common judgment and decree made in A.S. No. 18 of 2003 and A.S. No. 67 of 2003 wherein reversing the common judgment and decree made in O.S. Nos. 79 of 1999 and 89 of 1999 respectively by the trial court. For the sake of convenience, the plaintiff in O.S. No. 79 of 1999 and defendant in O.S. No. 89 of 1999 referred as appellant and defendant in O.S. No. 79 of 1999 and plaintiff in O.S. No. 89 of 1999 is referred as respondent hereafter in this appeal.

(2.) Appellant who is the plaintiff in O.S. No. 79/1999 filed a suit for the reliefs of declaration and permanent injunction.

(3.) Respondent herein who is the plaintiff in O.S. No. 89 of 1999 also filed suit for the reliefs of declaration and permanent injunction.