VELLACHI @ VELLAYAMMAL Vs. CHINNAPONNU

JUDGEMENT

(1.) These two appeals are directed against the common judgement passed on 23/11/2018 in O.S.No.69 of 2012 and O.S.No.164 of 2012, on the file of the II Additional District Judge, Salem.

(2.) The property, which is the subject matter in both the suits, are one and the same. They are land in S.No.98/2 measuring to an extent of 0.94 cents with a well: land in S.No.98/3 measuring to an extent of 0.63cents; and land in S.No.98/4 measuring to an extent of 0.17cents all in Pappampadi Village, Omalur Taluk Salem District.

(3.) O.S.No.69 of 2012 filed by Gnanasekaran for declaration of his title over the suit property and injunction to restrain the defendants from alternating the physical features of the property by putting up any construction and to restrain them from alienating or encumbering the suit property.