NALLAMUTHU Vs. SIGAMANI

JUDGEMENT

(1.) Second appeal No.519 of 2004 is directed against the judgment and decree dated 05.01.2004 passed in A.S.No.102 of 2003 on the file of the Principal District Court Vellore confirming the judgment and decree dated 10.07.2003 passed in O.S. No.616 of 1993 on the file of the Principal District Munsif Court, Vellore.

(2.) Second appeal No.523 of 2004 is directed against the judgment and decree dated 05.01.2004 passed in A.S.No.71 of 2003 on the file of the Principal District Court Vellore confirming the judgment and decree dated 10.07.2003 passed in O.S. No.865 of 1997 on the file of the Principal District Munsif Court, Vellore.

(3.) Both second appeals have been admitted on the following substantial questions of law: