KOLANDAIVEL Vs. VALLIAMMAL

JUDGEMENT

(1.) Challenge is made in this memorandum of second appeal to the judgment and decree, dated 30.11.2000 and made in A.S. No. 129 of 1996 on the file of the learned Subordinate Judge, Gobichettipalayam, reversing the judgment and decree, dated 10.10.1996 and made in O.S. No. 194 of 1987 on the file of the learned District Munsif, Gobichettipalayam.

(2.) Both the second appeals have been arising out of the common judgment, dated 30.11.2000 and made in A.S. No. 129 of 1996 and A.S. No. 23 of 1997.

(3.) With the parties to the appeal as well as the subject matter in issue are common in nature, both the appeals have been consolidated together and disposed of in this common judgment.