KALAISELVI Vs. GOVINDARAJU

JUDGEMENT

(1.) The plaintiff in O.S.No.190 of 2004, who had filed a suit for specific performance and 1st defendant in O.S.No.140 of 2004, who had filed a suit for bare injunction is before this court, as Appellant in both Second Appeals. The sole defendant in the suit for specific performance, the plaintiff in the suit for bare injunction is the 1st respondent in both Second Appeals.

(2.) For the sake of convenience, the parties are referred to as per the ranking before the trial court in the comprehensive suit in O.S.No.190 of 2004.

(3.) As both Second Appeals arise out of a common judgment and decree dtd. 8/3/2012 in A.S.No. 42 of 2010 and A.S.No.17 of 2011, both Second Appeals are disposed of by this common judgment.