(1.) This batch of four-second appeals arises from two separate suits, viz., (a) O.S.105 of 1999 and (b) O.S.No.106 of 1999, both instituted by the same plaintiff before the Sub Court, Vedasandur. These suits were earlier instituted before the Sub Court, Dindigul as O.S.No.101 of 1982 and O.S.No. 97 of 1983 respectively.
(2.) An outline of the disputes involved in the two suits is as follows:
(3.) Both the suits came to be tried jointly by the Sub Court, Dindigul, and these suits were dismissed on the ground that the plaintiff had not issued a pre-suit statutory notice under Sec. 80 CPC. The matter was taken in appeals by the plaintiff, which overturned the ground of dismissal of the trial Court, and remanded the matter for de novo consideration.