LALITHA SANKARAN Vs. K KANTHAMMAL

JUDGEMENT

(1.) Second Appeals are filed against the Judgment and decree dated 22.09.2017 made in A.S.Nos.29 and 28 of 2015 on the file of the learned Additional Subordinate Judge, Chengleput, confirming the judgment and decree dated 24.06.2015 made in O.S.Nos. 221 of 2009 and O.S.No.405 of 2008 respectively on the file of learned District Munsif, Chengleput.

(2.) The appellants in both the Second Appeals are Plaintiffs in O.S.No.405 of 2008 and the first respondent in both the Second Appeals is the Plaintiff in O.S.No.221 of 2009.

(3.) Issues and parties are one and the same in both the Second Appeals and hence they are disposed of by this common order. For the sake of convenience,the parties are referred to as appellants and respondents as arrayed in S.A.No.407 of 2018.