K. K. SELVAM Vs. RAJARAJESWARI

JUDGEMENT

(1.) These three Second Appeals have been filed challenging the concurrent findings of the Courts below.

(2.) S.A.(MD).No.17 of 2017 has been filed by the first appellant challenging the judgment and decree dtd. 29/4/2016 passed by the I Additional District and Sessions Court (PCR), Thanjavur in A.S.No.17 of 2012, which has confirmed the judgment and decree dtd. 31/10/2011 passed by the Additional Sub Court, Thanjavur in O.S.No.251 of 2010. The suit O.S.No.251 of 2010 was filed by Rajarajeswari seeking for partition claiming 1/4th share in the suit schedule property. The suit for partition of 1/4th share was partly decreed in favour of Rajarajeswari and the first appeal filed by K.K.Selvam, the first defendant in the suit, also came to be dismissed by the Lower Appellate Court in A.S.No.17 of 2012.

(3.) S.A.(MD).No.18 of 2017 has been filed by K.K.Selvam challenging the judgment and decree dtd. 29/4/2016 passed in A.S.No.18 of 2012 confirming the judgment and decree dtd. 31/10/2011 passed by the Additional Sub Court, Thanjavur in O.S.No.249 of 2010. The suit O.S.No.249 of 2010 was filed by K.K.Selvam for permanent injunction to restrain the Electricity Board from cancelling the earlier order changing the electricity connection in his name. The suit was dismissed by the Trial Court, which was also confirmed by the Lower Appellate Court.