A. VENKATACHALAM AND ORS. Vs. PARVATHAM AND ORS.

JUDGEMENT

(1.) THE Second Appeal in S.A.(MD) No. 771 of 2011 arises against the judgment and decree passed A.S. No. 8 of 2010, on the file of the District Court, Sivagangai confirming the judgment and decree passed O.S. No. 8 of 2008, on the file of the Subordinate Court, Devakottai. The defendants 1 and 2 in the suit have filed the above Second Appeal.

(2.) THE Second Appeal in S.A.(MD) No. 97 of 2014 arises against the judgment and decree passed in A.S. No. 7 of 2010, on the file of the District Court, Sivagangai confirming the judgment and decree passed in O.S. No. 8 of 2008, on the file of the Subordinate Court, Devakottai. The fourth defendant in the suit has filed the above Second Appeal.

(3.) THE brief case of the plaintiff is as follows: