U ARUMUGHAM Vs. PRINCIPAL DEITY THROUGH ITS EXECUTIVE

JUDGEMENT

(1.) AS the parties in both the appeals are one and the same and both the appeals are directed against the common judgment made in A.S.No.49 of 2007 and 50 of 2007, both the appeals are being disposed off by this Common Judgment.

(2.) FOR the sake of convenience, the parties are referred to herein as per their rankings in the suit.

(3.) PENDING suit, Tmt Lakshmiammal passed away and one Arumugam was impleaded as the legal representative of the deceased on 05-11-1999.