M. PARAMASIVAM Vs. N. LAKSHMANAN

JUDGEMENT

(1.) In respect of the same Suit property, the Appellant has filed a Suit in O.S. No.151 of 1997 against his father's second wife Smt. Alamelu. It appears that Smt. Alamelu sold the property to one Mr. N. Lakshmanan. The said subsequent purchaser Mr. N. Lakshmanan has filed a Suit against the instant Appellant in O.S. No.348 of 1998. Both the Suits have been disposed of by two separate Judgments, but simultaneously on 6/12/2004. The Appeal arising out of O.S. No.151 of 1997 was disposed of in A.S. No.44 of 2005 vide Judgment, dtd. 30/6/2006. Against which, S.A. No.1188 of 2007 was filed.

(2.) In respect of the Suit filed by the subsequent purchaser Mr. N. Lakshmanan, the instant Appellant has filed another Appeal in A.S. No.43 of 2005 that was disposed of on 17/10/2005. Against which, the S.A. No.249 of 2007 was filed.

(3.) Though the Plaintiff in O.S. No.348 of 1998 is a Third party, he derived title from Smt. Alamelu, who is the Defendant in O.S. No.151 of 1997, and the facts and issues involved are interconnected, this Court deems it appropriate to take up both the Appeals and disposed the same on a Common Judgment.