ANANDAYEE AND ORS. Vs. GOVINDASAMY AND ORS.

JUDGEMENT

(1.) THE above appeals arise out of common judgment dated 18.04.2006 made in A.S. No. 1 of 2006 and A.S. No. 107 of 2005 on the file of the Principal District Judge, Salem. O.S. No. 354 of 2000 on the file of the Additional Subordinate Judge, Salem was dismissed and confirmed by the lower Appellate Court in A.S. No. 1 of 2006, whereas, O.S. No. 642 of 1995 on the file of Additional Subordinate Judge, Salem was reversed by the lower Appellate Court in A.S. No. 107 of 2005.

(2.) THE brief facts leading to the above appeals are as follows:

(3.) THE trial Court after appreciating both the oral and documentary evidence adduced on both sides, by the common judgment dismissed both the suits. As against the same, the aggrieved parties had preferred appeals before the first appellate court, which were also disposed of by a common judgment wherein, the dismissal of suit for declaration and recovery of possession in O.S. No. 354 of 2000 was confirmed and dismissal of the partition suit in O.S. No. 642 of 1995 was reversed.