GOPAMMA Vs. MURUGESAN

JUDGEMENT

(1.) The Second Appeal in S.A.238/2023 is preferred against the judgment and decree passed in A.S. No.7/2022 on the file of Sub Court, Denkanikottai, confirming the judgment and decree passed in O.S. No.65/2010 on the file of Additional District Munsif Court, Denkanikottai.

(2.) The Second Appeal in S.A. 239/2023 is preferred against the judgment and decree passed in A.S. No.6/2022 on the file of Sub Court, Denkanikottai, confirming the judgment and decree passed in O.S. No.172/2008 on the file of Additional District Munsif Court, Denkanikottai.

(3.) The unsuccessful plaintiffs in the above suits have preferred the present Second Appeal.