K.M.MUTHUSAMY Vs. GOKUL RAGHUKUMAR

JUDGEMENT

(1.) The Second Appeal in S.A.No.81 of 2019 is directed against the Judgment and Decree dated January 30, 2018 passed in A.S.No.105 of 2017 by the 'II Additional District Court, Erode' [henceforth 'First Appellate Court'] reversing the Judgment and Decree dated December 22, 2016 passed in O.S.No.172 of 2013 by the 'Subordinate Court, Perundurai' [henceforth 'Trial Court'].

(2.) The Second Appeal in S.A.No.82 of 2019 is directed against the Judgment and Decree January 30, 2018 passed in A.S.No.104 of 2017 by the 'II Additional District Court, Erode' [henceforth 'First Appellate Court'], reversing the Judgment and Decree dated December 22, 2016 passed in O.S.No.318 of 2009 by the 'Subordinate Court, Perundurai' [henceforth 'Trial Court'].

(3.) The facts, issues and parties involved in both these Second Appeals are essentially the same and both the Second Appeals are arising out of a Common Judgment. Hence, they both will be governed by this Common Judgment.