P. PARAMASIVAN Vs. STATE

JUDGEMENT

(1.) These Second Appeals have been filed against the common judgment and decree dated 06.11.1998, made in A.S. Nos.135, 134 and 131 of 1997 on the file of the I Additional District Court, Tirunelveli, reversing the common judgment and decree, dated 28.02.1997, made in O.S. Nos.61 of 1993, 131 of 1994 and 59 of 1993, on the file of the Principal Subordinate Court, Tirunelveli.

(2.) The appellant succeeded in the Trial Court, but lost in the first appellate Court.

(3.) For convenience, the parties are referred to as appellant [P.Paramasivan], first respondent [S.Kandasamy] and second respondent [Ramalakshmi].