VELU THEVAR Vs. SUBBIAH PANDIYAN

JUDGEMENT

(1.) AGGRIEVED by the judgments and decrees of the trial Court and the lower appellate Court, the plaintiff in O.S.Nos.95 of 1998 and 50 of 1998, the appellant in both the appeals has preferred the second appeals.

(2.) THE allegations contained in the plaint in O.S.No.50 of 1998 are briefly as follows:

(3.) THE allegations in the plaint in O.S.No.95 of 1998, precisely, are tersely as follows: