SHIVAPPA Vs. VARADAIYA CHETTY

JUDGEMENT

(1.) SECOND Appeal No. 245 of 2014 arises against the judgment and decree passed in A.S. No. 56 of 2006 on the file of the Principal Subordinate Court, Krishnagiri, reversing the judgment and decree passed in O.S. No. 53 of 1996 on the file of the District Munsif Court, Krishnagiri. The appellant is the legal representative of the deceased plaintiff, the first respondent was the second defendant, the second respondent was the first defendant and the respondents 3 to 8 are the other legal representatives of the deceased plaintiff. The plaintiff filed the suit in O.S. No. 53 of 1996 for declaration and permanent injunction.

(2.) SECOND Appeal No. 246 of 2014 arises against the judgment and decree passed in A.S. No. 57 of 2006 on the file of the Principal Subordinate Court, Krishnagiri, reversing the judgment and decree passed in O.S. No. 32 of 2002 on the file of the District Munsif Court, Krishnagiri. The appellant is the legal representative of the deceased third defendant, the first respondent was the plaintiff, the respondents 2 and 3 were the defendants 2 and 3 and the respondents 4 to 9 are the other legal representatives of the deceased third defendant. The plaintiff filed the suit in O.S. No. 32 of 2002 for delivery of possession.

(3.) THE brief case of the plaintiff in O.S. No. 53 of 1996 is as follows: