MANICKAM Vs. CHINNAMMAL

JUDGEMENT

(1.) The Second Appeal in S.A.(MD)No.24 of 2011 arises against the judgment and decree passed in A.S.No.4 of 2009, on the file of the Principal Subordinate Court, Pudukkottai reversing the judgment and decree passed in the counter claim in O.S.No.106 of 2006, on the file of the Subordinate Court, Pudukkottai. The Second Appeal in S.A.(MD)No. 352 of 2012 arises against the judgment and decree passed in A.S.No.3 of 2009, on the file of the Principal Subordinate Court, Pudukkottai reversing the judgment and decree passed in O.S.No.106 of 2006, on the file of the Subordinate Court, Pudukkottai. The defendant in the suit has filed the above Second Appeals.

(2.) The plaintiffs filed the suit in O.S.106 of 2006 for permanent injunction. The defendant fled the counter claim in O.S.No.106 of 2006 for declaration, permanent injunction and recovery of possession. Since both the Second Appeals arise against one suit, both the Second Appeals are disposed of by this common judgment.

(3.) The brief case of the plaintiffs is as follows: