VENKATACHALAM (DIED) Vs. SAKUNTHALA

JUDGEMENT

(1.) The Second Appeal viz., S.A. No.293 of 2024 has been filed to set aside the Judgment and Decree, dtd. 29/9/2010 passed in A.S. No.19 of 2008 on the file of the Sub-Court, Ranipet, reversing the Judgment and Decree, dtd. 17/12/2007 passed in O.S. No.87 of 2000 on the file of the District Munsif-cum-Judicial Magistrate Court No.I, Walajah.

(2.) The other Second Appeal viz., S.A. No.294 of 2024 has been filed to set aside the Judgment and Decree, dtd. 29/9/2010 passed in A.S. No.44 of 2009 on the file of the Sub-Court, Ranipet, confirming the Judgment and Decree, dtd. 17/12/2007 passed in O.S. No.151 of 2000 on the file of the District Munsif-cum-Judicial Magistrate Court No.I, Walajah.

(3.) Heard both sides and perused the materials available on record.