(1.) THE connected appeals arise out of the common judgment rendered in O.S.No.182 of 1991 and O.S.NO.510 of 1991.
(2.) THE status of the parties in appeals shall be as the array of parties in O.S.No.510 of 1991 which was later numbered as O.S.NO.26 of 1992 on the file of Sub Court, Namakkal.
(3.) THE suits were taken up for joint trial and the trial Court found the most vital issue relating to the genuineness of the Will that the testament was not true and the plaintiffs' suit was liable to be dismissed.