GOVINDAN Vs. PAVADAI GOUNDER (DIED)

JUDGEMENT

(1.) S.A. No.507 of 2007 is arising out of the Judgment, dtd. 23/3/1999 in O.S. No.195 of 1991. S.A. No.508 of 2007 is arising out of the Judgment dtd. 13/4/1998 in O.S. No.1133 of 1992.

(2.) The First Appeal in A.S. No.33 of 2003 and A.S. No.7 of 2004 arising against the Suit in O.S. No.195 of 1991 & O.S .No.1133 of 1992, which has been disposed of on 31/1/2006 in two separate orders. The Suit property in O.S. No.1133 of 1992 is also a Suit property in O.S. No.195 of 1991. But, in O.S. No.195 of 1991, there is yet another Suit property qua S.F.No.28/12 was also included. The S.A. No.507 of 2007 is arising out of A.S. No.33 of 2003. Similarly the S.A. No.508 of 2007 is arising out of A.S. No.7 of 2004. Since the facts and law involved in S.A. No.507 of 2007 & 508 of 2007 are interlinked and intertwined, this Court deems it appropriate to dispose of both the Second Appeal by way of a Common Judgment.

(3.) The parties to the both Appeals will be referred to, according to their litigative status in O.S. No.195 of 1991.