LAKSHMI Vs. MUNIYANDI

JUDGEMENT

(1.) C. M. A. (MD)NO. 788 of 2006 is focussed as against the judgment and decree passed in A. S. No. 98 of 2005 on the file of the Additional Sub Court, Thanjavur, dated 10. 03. 2006 in reversing the judgment and decree passed in O. S. No. 164 of 2000 on the file of the District Munsif Court, Thanjavur, dated 05. 08. 2005.

(2.) C. M. A. (MD)NO. 789 of 2006 is focussed as against the judgment and decree passed in A. S. No. 97 of 2005 on the file of the Additional Sub Court, Thanjavur, dated 10. 03. 2006 in reversing the judgment and decree passed in O. S. No. 384 of 2004 on the file of the District Munsif Court, Thanjavur, dated 05. 08. 2005.

(3.) A re'sume of facts absolutely necessary for the disposal of these two appeals would run thus: o. S. No. 164 of 2000 was filed by Muniyandi as against Lakshmi on the file of the learned District Munsif, Thanjavur for permanent injunction in respect of the suit property described in the schedule of the plaint.