LAWS(MAD)-2013-3-249

ARUL PRAKASH JOSEPH Vs. ELIYAS

Decided On March 25, 2013
Arul Prakash Joseph Appellant
V/S
Eliyas Respondents

JUDGEMENT

(1.) These Second appeals are focussed animadverting upon the common judgment and decrees dated 28.2.2007 in A.S. Nos. 16 and 17 of 2006 on the file of the Subordinate Judge, Chidambaram reversing the common judgment and decrees passed in O.S. Nos. 555 of 2000 and 79 of 2001 dated 30.1.2004 on the file of the learned District Munsif cum Judicial Magistrate at Kattumannar Koil, dated 30.1.2004. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) A summation and summarisation of the germane facts absolutely necessary for the disposal of these Second Appeals would run thus:

(3.) Ultimately the trial Court decreed the suit O.S. No. 79 of 2001 and dismissed the suit O.S. No. 555 of 2000, as against which A.S. No. 16 of 2006 was filed by Eliyas and A.S. No. 17 of 2006 was filed by Eliyas and his son Pushparaj; whereupon the appellate Court reversed the judgment and decree of the trial court and decreed the suit in O.S. No. 555 of 2000 and dismissed the suit in O.S. No. 79 of 2001.