C. NATARAJAN Vs. K. DHINASUNDARI

JUDGEMENT

(1.) S.A.No.71 of 2011: The defendant, in O.S. Nos. 391 of 1999 on the file of District Munsif, Gudiyattam, has preferred Second Appeal No.71 of 2011 against the judgment and decree made in A.S.No.32 of 2009 on the file of the Sub-ordinate Judge, Gudiyatham, dated 12.07.2010 confirming the judgment and decree dated 04.08.2009 in O.S.No.391 of 1999 on the file of the District Munsif Court, Gudiyattam. S.A.No.72 of 2011: The plaintiff, in O.S.No.271 of 2000 on the file of District Munsif, Gudiyattam, has preferred Second Appeal No.72 of 2011 against the judgment and decree made in A.S.No.33 of 2009 on the file of the Sub-ordinate Judge, Gudiyatham, dated 12.07.2010 confirming the judgment and decree dated 04.08.2009 in O.S.No.271 of 2000 on the file of the District Munsif Court, Gudiyattam.

(2.) The plaint averments in O.S.No.391 of 1999 are briefly stated as follows:

(3.) The averments contained in the written statement filed by the defendant, in brief, are as follows: