(1.) Second appeal No.1330 of 2004 has been preferred challenging the Judgement and Decree dated 20.08.2003 passed in A.S.No.151 of 2002 on the file of the Principal District Court, Coimbatore, confirming the Judgment and Decree dated 30.09.2002 passed in O.S.No.811 of 1995 on the file of the District Munsif Court, Mettupalayam.
(2.) Second appeal No.226 of 2005 has been preferred challenging the Judgement and Decree dated 20.08.2003 passed in A.S.No. 152 of 2002 on the file of the Principal District Court, Coimbatore, confirming the Judgment and Decree dated 30.09.2002 passed in O.S.No.854 of 1995 respectively on the file of the District Munsif Court, Mettupalayam.
(3.) Second appeal No.1330 of 2004 has been admitted on the following substantial questions of law: