N BALAMMAL Vs. PERINBAMUTHU

JUDGEMENT

(1.) BOTH the above second appeals are focussed as against the common Judgment and Decrees dated 28.09.2001 passed in A.S.Nos. 26 and 27 of 2001 by the Principal District Court, Kanyakumari District at Nagercoil in reversing the common Judgment and Decrees, dated 16.11.2000 passed in O.S.Nos.834 of 1991 and 884 of 1986 by the Additional District Munsif Court, Nagercoil.

(2.) THE parties, for convenience sake, are referred to hereunder according to their litigative status before the trial Court in O.S.No.884 of 1986.

(3.) DURING the pendency of the suit, the defendants 2 and 3 (the wife and son of the first defendant) were added as parties. Balammal, the fourth defendant was also added as one of the parties who purchased the suit property situated to the north of the second item of Ex.A.4.