ARULMURUGAN Vs. B CHANDRA

JUDGEMENT

(1.) S.A(Md)No.160 of 2016 is filed against the judgment and decree of the Additional Sub Court, Dindigul in A.S.No.20 of 2014 confirming the judgment and decree in O.S.No.35 of 2001 on the file of the District Munsif Court, Nilakottai.

(2.) S.A(Md)No.161 of 2016 is filed against the judgment and decree of Additional Sub Court, Dindigul in A.S.No.21 of 2014 partly modifying the judgment and decree in O.S.No.145 of 2001 on the file of the District Munsif Court, Nilakottai, and dismissing the suit insofar as the mandatory injunction is concerned.

(3.) The second defendant in the suit in O.S.No.35 of 2001 and the second plaintiff in the suit in O.S.No.145 of 2001 on the file of the District Munsif Court, Nilakottai is the appellant in the above second appeals.