VASANTHA Vs. IRUDAYARAJ

JUDGEMENT

(1.) The Second Appeal in S.A.No.148 of 2022 is preferred by the defendant in O.S.No.912 of 2007 challenging the judgment and decree dtd. 27/8/2021 made in A.S.No.5 of 2021 on the file of the learned Principal Sub-Ordinate Judge at Pondicherry partly allowing the judgment and decree dtd. 12/12/2019 made in O.S. No. 912 of 2007 on the file of the learned I Additional District Munsif, Pondicherry.

(2.) The Second Appeal in S.A.No.1027 of 2022 is preferred by the plaintiff defendant in O.S.No.912 of 2007 challenging the judgment and decree dtd. 27/8/2021 made in A.S.No.5 of 2021 on the file of the learned Principal Sub-Ordinate Judge at Pondicherry, reversing the judgment and decree dtd. 12/12/2019 made in O.S. No. 912 of 2007 on the file of the learned I Additional District Munsif, Pondicherry.

(3.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.