GHEN SYED Vs. K JAYALAKSHMI

JUDGEMENT

(1.) These Memorandums of Second Appeals have been directed against the common judgment and decree dated 05.08.2014 and made in the appeals in A.S.Nos.8 & 9 of 2011 on the file of the learned Additional District Judge, Chengalpet at Kancheepuram confirming the common judgment and decree dated 25.11.2010 and made in the suits in O.S.Nos.181 & 222 of 2007 respectively on the file of the Principal Sub Judge, Chengalpet at Kancheepuram District.

(2.) The appellants in S.A.No.1061 of 2015 are the defendants in the suit in O.S.No.222 of 2007, whereas, the respondent is the plaintiff therein.

(3.) The appellant in S.A.No.1062 of 2015 is the plaintiff in the suit in O.S.No.181 of 2007 and the respondents 1 & 2 are the defendants therein.