KUPPANNA GOUNDER Vs. K PARAMESWARI

JUDGEMENT

(1.) S.A.(Md)No.696 of 2002 arises out of the judgment and decree dated 11.09.2001 in A.S.No.37 of 2001, on the file of the Principal District Court, Karur, who by the said judgment reversed the judgment and decree granted by the District Munsif Court, Karur in O.S.NO.508 of 1998, by the judgment dated 27.02.2001.

(2.) S.A.(Md)No.697 of 2002 arises out of the judgment and decree dated 11.09.2001 in A.S.No.38 of 2001, on the file of the Principal District Court, Karur, who by the said judgment reversed the judgment and decree granted by the District Munsif Court, Karur in O.S.NO.530 of 1998, by the judgment dated 27.02001.

(3.) O.S.No.508 of 1998 had been filed by the plaintiff viz., K.Parameswari against the two defendants viz., Kuppanna Gounder and Palaniappan seeking declaration of title that the plaintiff is entitled to 31 ' feet in the East-West of the suit property and for a consequential decree for possession with respect to 2 feet of land and for permanent injunction restraining the defendants from plastering the wall to an extent of 1 ' feet. The suit property had been described as land and building in S.No.1421- Ac.2.69 cents with four boundaries.