NALLUSAMY Vs. GANESAN AND ORS.

JUDGEMENT

(1.) SECOND Appeal (MD). No. 428 of 2013 arises against the judgment and decree passed in A.S. No. 61 of 2011 on the file of Principal District Court, Tiruchirappalli confirming the judgment and decree passed in O.S. No. 630 of 1994 on the file of II Additional Sub Court, Tiruchirappalli. The first defendant is the appellant. The first respondent was the plaintiff and the respondents 2 to 6 were the defendants 2 to 6. The plaintiff filed the suit O.S. No. 630 of 1994 for declaration, recovery of possession and for past and future mesne profits.

(2.) SECOND Appeal (MD). No. 429 of 2013 arises against the judgment and decree passed in A.S. No. 62 of 2011 on the file of Principal District Court, Tiruchirappalli, confirming the judgment and decree passed in O.S. No. 95 of 2003 on the file of II Additional Sub Court, Tiruchirappalli. The second plaintiff is the appellant and the respondent was the defendant in the suit. The plaintiff filed the suit O.S. No. 95 of 2003 for cancellation of sale deed dated 27.08.1986 stated to be executed by the first plaintiff and for permanent injunction.

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