P.RAJA SUBRAMANIAN Vs. K.VARADARAJAN

JUDGEMENT

(1.) The plaintiffs in O.S.No.973 of 1990 before the District Munsif Court, Trichy, aggrieved by the concurrent findings rendered by the trial Court as well as the first appellate Court, are the appellants in S.A. (MD)No.371 of 2024.

(2.) The plaintiffs in O.S.No.976 of 1990 before the District Munsif Court, Trichy, aggrieved by the concurrent findings rendered by the trial Court as well as the first appellate Court, are the appellants in S.A. (MD)No.715 of 2024.

(3.) Considering the fact that the appeals are arising out of common cause, with the consent of the learned counsel for the parties, the appeals had been heard together.