UMARANI Vs. A SENTHIL KUMAR

JUDGEMENT

(1.) Second Appeals have been filed against the judgment and decree dated 03.11.2017 made in A.S.Nos.43 to 45 of 2015 on the file of the Additional Sub Court, Tindivanam, reversing the judgment and decree dated 16.10.2015 made in O.S.Nos.237, 247 and 314 of 2008 on the file of the Additional District Munsif Court, Tindivanam.

(2.) The issues and parties involved in all the Second Appeals are one and the same and hence, they are disposed of by this common judgment.

(3.) O.S.No.237 of 2008 is filed by one Dr.A.Senthil Kumar and O.S.No.247 of 2008 is filed by Muniammal and others for declaration of title of the suit properties described respectively in the suit schedule and permanent injunction. The appellants filed O.S.No.314 of 2008 against the plaintiffs in O.S.No.247 of 2008 for declaration of title and permanent injunction. The two suits filed by the respondents were dismissed and the suit filed by the appellants was decreed by three separate judgments all dated 16.10.2015. The three First Appeals A.S.Nos.43 to 45 of 2015 were allowed.