VIJAYALAKSHMI Vs. MOHAMMED BILAL

JUDGEMENT

(1.) The plaintiffs in O.S.No.8 of 2018 on the file of the III Additional District Court, Tiruchirappalli, being aggrieved by the dismissal of the said suit by the common judgment dtd. 25/10/2024 passed in O.S.No.8 of 2018 and O.S.No.142 of 2019, have filed A.S.(MD)No.98 of 2025. The same plaintiffs were the defendants in O.S.No.142 of 2019. The said suit was decreed by the common judgment dtd. 25/10/2024 passed in both the suits, O.S.No.8 of 2018 and O.S.No.142 of 2019. They have filed A.S.(MD)No.97 of 2025.

(2.) O.S.No.8 of 2018 had been filed seeking partition and separate possession of the suit schedule properties.

(3.) O.S.No.142 of 2019 had been filed seeking recovery of possession in respect of the 'A' schedule property and permanent injunction restraining interference with possession in respect of the 'B' schedule property. It is pertinent to mention that the suit schedule properties in both suits are the same.