RENGANAYAGI Vs. N. KANDASAMY

JUDGEMENT

(1.) Since the issue involved in both the second appeals, is same, this common judgment is being delivered.

(2.) The appellant in S.A.No.77 of 2012 is the plaintiff in the suit and the appellant in S.A.No.655 of 2012 is the second defendant in the suit in O.S.No.89 of 2002 on the file of the District Munsif Court, Sirkali. The second defendant sailed along with the plaintiff and both are claiming 1/3 rd share in the suit property.

(3.) It is a suit for partition and separate possession claiming 1/3rd shares in the suit properties by the plaintiff. For the sake of convenience, parties are referred to, as they are ranked before the trial Court.