PERUMAL Vs. THAMBIKALAN

JUDGEMENT

(1.) This is a common judgment in both these second appeals.

(2.) It is deemed appropriate to dispose of both these second appeals by a common judgment as they arise out of the same factual matrix and they arise out of two suits, which are virtually in the nature of cross-suits, but parties went to simultaneous trial. Thereafter, parties carried it in two appeals and a common judgment came to be passed by the first appellate Court.

(3.) Be that as it may, the entire lis pertains to a cart track. This cart track is twelve feet wide and 613 links long. It admeasures 11, cents. This cart track is situate in M.Pudupatti Village in Musiri Taluk, Tiruchirappalli District. The cart track is situate in Survey No.676/6. This cart track shall hereinafter be referred to as 'suit cart track' for the sake of convenience and clarity.