A.R. SUBRAMANIAM Vs. M.S. MUTHUVEL

JUDGEMENT

(1.) These Twin Appeals were preferred challenging the Decree passed in A.S. No.22 of 2019 & A.S. No.23 of 2019 on the file of Principal District Court, Tiruppur. The Appellants were successful before the Trial Court, but suffered a reversal in their fortune before the First Appellate Court.

(2.) Facts narration covers two specific period: (a) that which had happened between 1959 & 1972; (b) Between 1993 and till the filing of the Suit.

(3.) The pleadings of the Defendant may be summarised. It is reminded that he not only had filed this Written Statement to O.S. No.59/2018, but has also filed his Own Suit in O.S. No.60/2018. The narration below combines his pleadings in both the cases: