T ROSAMMAL Vs. SREEDEVI AMMA

JUDGEMENT

(1.) S.A.(Md)No.738 of 2016 arises against the judgment and decree passed in A.S.No.96 of 2005, on the file of the Subordinate Court, Kuzhithurai confirming the judgment and decree passed in O.S.No.681 of 1989, on the file of II Additional District Munsif Court, Kuzhithurai. The first defendant is the appellant. The first respondent is the plaintiff and the other respondents are the defendants. The plaintiff filed the suit in O.S.No.681 of 1989 for declaration, recovery of possession and for consequential injunction and for putting up a boundary.

(2.) S.A.(Md)No.739 of 2016 arises against the judgment and decree passed in A.S.No.97 of 2005, on the file of the Subordinate Court, Kuzhithurai confirming the judgment and decree passed in O.S.No.175 of 1994, on the file of II Additional District Munsif Court, Kuzhithurai. The plaintiff is the appellant and the respondents were defendants in the suit. The plaintiff filed the suit in O.S.No.173 of 1994 for declaration, recovery of possession and for other reliefs.

(3.) The trial Court as well as the lower Appellate Court disposed of both the suits and both the appeals by common judgments. Hence, the above two Second Appeals are also taken up together and disposed of by this common judgment.