SHAGUL HAMMED Vs. MOHAMMED HUSSAIN AND ORS.

JUDGEMENT

(1.) THE 1st respondent in S.A. No.1173 of 2014 is the plaintiff in O.S. No.8 of 2008 on the file of the learned Additional District Munsif at Villupuram. The appellant herein is the 3rd defendant in the suit. The respondents 2 and 3 herein are the defendants 1 and 2 in the suit. The 1st respondent had filed the said suit claiming compensation. The trial court, by decree and judgement dated 30.03.2010 dismissed the suit as against the defendants 1 and 2 and decreed the suit as against the 3rd defendant directing him to pay a sum of Rs. 63,659/ - to the plaintiff as compensation. As against the same, the appellant herein filed an appeal in A.S. No.107 of 2010 before the learned II Additional Subordinate Judge at Villupuram.

(2.) SIMILARLY , the 1st respondent in S.A. No.1174 of 2014 filed a suit in O.S. No.151 of 2008 before the learned Additional District Munsif at Villupuram. The appellant herein is the 3rd defendant in the suit and the respondents 2 and 3 are the defendants 1 and 2 in the suit. The 1st respondent had filed the said suit for compensation. The learned Additional District Munsif, by decree and judgement dated 30.03.2010, dismissed the suit as against the defendants 1 and 2 and decreed the suit against the 3rd defendant directing him to pay a sum of Rs. 98,441/ -. Challenging the same, the appellant herein filed an appeal in A.S. No.108 of 2010 before the learned II Additional Subordinate Judge at Villupuram.

(3.) THESE two second appeals have come up today for admission. I have heard the learned counsel for the appellant in both the appeals and also perused the records carefully.