GOVINDAN AND ORS. Vs. KARUPPANNAN AND ORS.

JUDGEMENT

(1.) Since the issue involves in these appeals is one and the same between the same parties, they are disposed of by this common judgment.

(2.) These appeals arise out of the common judgment and decree dated 28.11.2008 passed by the Principal Subordinate Judge, Krishnagiri, in A.S. Nos. 3 of 2008 and 59 of 2007 respectively confirming the common judgment and decree dated 29.6.2007 passed by the District Munsif-cum-Judicial Magistrate, Pochampalli, in O.S. Nos. 125 of 2004 and 154 of 2004 respectively.

(3.) For the sake of convenience, the parties are referred to hereunder according to their litigative status and ranking before the trial Court in O.S. No. 125 of 2004.