K V RAMASAMY Vs. K V RAHGAVAN

JUDGEMENT

(1.) These appeal suits have been preferred against the common judgment rendered in Original Suit Nos. 91 of 1992 and 109 of 1998 by the Principal Subordinate Court, Tirunelveli.

(2.) The appellant in Appeal Suit No. 176 of 2001 as plaintiff has filed Original Suit No. 91 of 1992 on the file of the trial Court for the reliefs of partition and separate possession of his 5/16th share in the suit properties, wherein the present respondents have been shown as defendants 2 to 5.

(3.) The appellant in Tr. Appeal Suit No. 282 of 2002 as plaintiff has instituted Original Suit No. 109 of 1998 on the file of the trial Court for the relief of perpetual injunction, wherein the present respondents have been shown as defendants 2 to 4. Original Suit No. 91 of 1992: