T.SUDHAKAR Vs. SADACHARAM

JUDGEMENT

(1.) The plaintiff in O.S.No.88 of 2009 and the 3rd defendant in O.S.No.101 of 2008 is the appellant in A.S.No.712 of 2012. The plaintiffs in O.S.No.101 of 2008 and the defendants in O.S.No.88 of 2009 are the respondents in A.S.No.713 of 2012.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.

(3.) The plaintiffs in O.S.No.101 of 2008 filed the suit for partition and the plaintiff in O.S.No.88 of 2009 filed the suit for declaration and injunction. In both suits, suit property is one and the same and the parties are one and the same. Therefore, the trial Court passed common judgement and decree dtd. 14/11/2011 in both the suits.