KAMEETHA BEEVI(DIED) Vs. S MEENAKSHI AMMAL(DIED)

JUDGEMENT

(1.) These Appeal Suits have been filed against the Judgment and Decree dated 03.10.1997 made in O.S.47 of 1996 and O.S.No.193 of 1995 on the file of the Principal Sub Court, Tenkasi.

(2.) Heard the learned counsel appearing for the appellants and the learned counsel appearing for the respondents and perused the materials available on record.

(3.) The learned counsel for the appellants submitted that A.S.No.980 of 1997 was preferred as against the Judgement and Decree dated 010.1997 in O.S.No.47 of 1996 on the file of the Principal Sub Court, Tenkasi. Tr.A.S.No.1 of 2011 was preferred by the very same appellants as against the Judgement and Decree dated 010.1997 in O.S.No.193 of 1995 on the file of the Principal Sub Court, Tenkasi.