(1.) A.S. No. 625 of 1983 has been preferred by Abdul Samed, the first defendant being aggrieved by the judgment and decree dated 27.6.1983 made in O.S. No. 303 of 1978 on the file of the II Additional Sub Judge at Pondicherry.
(2.) A.S. No. 744 of 1990 has been preferred by Rahamad Bi Bi, the plaintiff, being aggrieved by the judgment and decree dated 16.3.1989 made in O.S. No. 9 of 1972 on the file of Principal District Judge at Pondicherry.
(3.) THE said Haji Mohamed Ibrahim Sahib married Ouna Salima Bibi who is the third wife on 20.11.1955 and they had one daughter Fathima, who is no more. As already pointed out the said Haji Mohamed Ibrahim Sahib died during 1963. THE three marriages of the said Haji Mohamed Ibrahim Sahib are admitted and so also the relationship between the parties to the proceedings. Further mere is no dispute about the number of children born to said Haji Mohamed Ibrahim Sahib through his three wives.