PALANIAPPAN Vs. IDOL VEERESWARASWAMY AND IDOL MARIAMMAN

JUDGEMENT

(1.) S.A.No.212 of 2001 had been filed by the defendants in O.S.No.644 of 1990 on the file of the District Munsif Court, Karur.

(2.) S.A.No.213 of 2001 had been filed by the plaintiff in O.S.No.988 of 1991, on the file of the District Munsif Court, Karur.

(3.) By common judgment dated 21.02.1994, the learned District Munsif, Karur, dismissed the suit in O.S.No.644 of 1990 and decreed the suit in O.S.No.988 of 1991. Challenging the said judgment and decree, the plaintiff in O.S.No.644 of 1990, who was the defendant in O.S.No.988 of 1991 had filed A.S.No.66 of 2000 and A.S.No.67 of 2000 before the Additional District Court, Karur. These appeals were made over to the Subordinate Court, Karur. By common judgment dated 18.10.2000, both the appeals were allowed necessitating the defendants in O.S.No.644 of 1990 and the plaintiff in O.S.No.988 of 1991 to tile the above second appeals.