(1.) These Second Appeals are focussed animadverting upon the Judgments and Decrees dated 12.8.2008 in A.S. Nos. 33 & 34 of 2007 passed by the learned Principal District Judge, Salem confirming the Judgments and Decrees dated 16.11.2007 in O.S. Nos. 10 of 2006 & 19 of 2005 passed by the learned Subordinate Judge, Sankagiri. The parties are referred to hereunder according to their litigative status and ranking before the Trial Court.
(2.) Compendiously and concisely, the germane facts, as stood uncertained, absolutely necessary for the disposal of these two Second Appeals, would run thus:
(3.) The epitome and the long and the short of the averments of the Plaintiff in those Suits could succinctly and precisely be set out thus: