R BALAKANNAN Vs. LAKSHMI

JUDGEMENT

(1.) Second Appeal No.1600 of 2001 is directed against the judgment and decree dated 30-04-2001 passed in A.S.No.138 of 1997 on the file of the Principal District Court, Viluppuram, setting aside the judgment and decree dated 30.01.1997 passed in O.S.Nos.587 of 1995, on the file of the II Additional District Munsif Court, Ulundurpet. Second Appeal No.1601 of 2001 is directed against the judgment and decree dated 30-04-2001, passed in A.S.No.139 of 1997, on the file of the Principal District Court, Viluppuram, setting aside the judgment and decree dated 30.01.1997 passed in O.S.No.723 of 1995, on the file of the II Additional District Munsif Court, Ulundurpet.

(2.) Parties are referred to as per their rankings in the trial Court.

(3.) O.S.No.587 of 1995 has been laid for declaration and permanent injunction.