ALAMELU Vs. COUMAR

JUDGEMENT

(1.) The above two appeals are against the common judgement dtd. 23/2/2022, passed by the III Additional District Judge, Puducherry in O.S.No.51 of 2015 and in O.S.No.38 of 2017 (formerly O.S.No.174 of 2014 on the file of Principle Sub-Judge, Puducherry).

(2.) The property described in the schedules of both suits, almost refers one and the same property, with minor differences in measurements.

(3.) For the sake of clarity, the property descriptions in the respective plaints are extracted below:-