VADAKKU VANIYAR PODHU Vs. RAJAVENI; ANWAR BHASHA BUHARI

JUDGEMENT

(1.) These two second appeals have been focussed by one and the same plaintiff, challenging the judgment and decree dated 29.11.2004 passed by the learned Additional District Judge, Chidambaram in A.S.No.3 of 2004 and A.S.No.4 of 2004 in reversing the judgment and decree dated 28.10.2003 and 29.08.2003 passed by the learned Additional District Munsif, Chidambaram in O.S.No.441 of 1998 and O.S.No.442 of 1998 respectively.

(2.) The parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) Heard both sides.