VIMALADEVIAMMAL; MAYILVAGANAM; EASAIVAANAN; UDAYAVAANAN; MADHIVAANAN; SIMMAVANI; BUJAVANI Vs. V GUNASEKARAN

JUDGEMENT

(1.) The common judgment and decree dated 31.01.2008 and made in the appeals in A.S.Nos.95 & 96 of 2006 on the file of the learned Additional District Judge(FTC.2) Ranipet, Vellore District, reversing the common judgment and decree dated 30.11.2004 on the file of the learned District Munsif, Ranipet, Vellore District, are under challenge in these Second Appeals.

(2.) The appellants in S.A.No.793 of 2009 are the plaintiffs in the suit in O.S.No.61 of 2004 on the file of the learned District Munsif, Ranipet, whereas, the appellant in S.A.No.794 of 2009 is the plaintiff in the suit in O.S.No.201 of 2004 on the file of the learned District Munsif, Ranipet.

(3.) With the common issue involved in both the appeals is one and the same and the parties to the appeals are also one and the same, these two appeals have been consolidated together, heard jointly and disposed of in this common judgment.