(1.) THESE appeals are against the common judgment dated 30. 06. 89 in O. S. Nos. 58 of 1983 and 364 of 1987 on the file of Additional Sub Court Vellore in and by which the learned sub Judge dismissed a part of the claim in O. S. No. 58 of 83 while decreeing the suit in O. S. 364 of 1987. Since the issues involved in both the suits were common, both the suits were tried together and common judgment rendered by the lower court. The fourth and first defendant in O. S. 58 of 1983 are the plaintiffs in O. S. 409 of 1988.
(2.) THE first plaintiff in O. S. 58/83 is the second defendant in O. S. 409 of 1983. For convenience, the parties are referred as arrayed in the suit in O. S. No. 58 of 83.
(3.) THE Plaintiffs state as follows:-