M ANBAZHAGAN Vs. MAHBOOB BASHA

JUDGEMENT

(1.) THE defendants in O. S. No. 331/90 on the file of the District Munsif, Chengalpattu, who were successful in resisting the suit filed by the plaintiffs therein, failed to sustain the same, when the Judgment was challenged before the first appellate Court in A. S. No. 48/92 and the plaintiffs in O. S. No. 31/85, who had succeeded in getting a decree as prayed for against the defendants therein, failed to sustain the same, when the same was challenged by the defendants before the first appellate Court in A. S. No. 100/91, are the appellants in these two second appeals.

(2.) IN this Judgment, the parties are referred as per the ranking given in O. S. No. 31/85 for convenience.

(3.) IN both the suits, the subject matter is one and the same. The properties involved in both the cases are in Survey Nos. 263/1 - 93 cents, 263/2 - 40 cents, 263/3 13 cents, 263/6 51 cents, totaling 1. 97 acres, situated at Keezhapakkam Village, Chengalpattu Taluk.