CHANDRA Vs. KALIYAPERUMAL

JUDGEMENT

(1.) These two second appeals arise from the common judgment and decree dtd. 9/7/2013 in A.S.No.126 of 2012, whereby the first appellate Court set aside the decree of declaration of title granted by the trial Court, but confirmed the decree of permanent injunction in favour of the plaintiffs in O.S.No.307 of 1999.

(2.) S.A.No.70 of 2014 is by the plaintiffs, seeking restoration of the declaration of title; S.A.No.1282 of 2013 is by the first defendant, challenging the grant/confirmation of injunction.

(3.) Since both second appeals arise from the same lis and overlap on facts and law, they are disposed of by this common judgment.