KUMUTHA Vs. KANDASAMY

JUDGEMENT

(1.) THE second appeal No. 266 of 2008 is focussed by Kumutha, the plaintiff in O. S. No. 552 of 1995 and Second Appeal No. 267 of 2007 is focussed by the same Kumutha along with her husband Sivalingam, the defendants in O. S. No. 92 of 1996, animadverting upon the judgements and decrees dated 29. 09. 2006 passed in A. S. Nos. 68 and 67 of 2004 by the Subordinate Judge, Dharmapuri, confirming the judgements and decrees dated 06. 08. 2004 passed by the District Munsif Court at Harur, in O. S. No. 552 of 1995 and O. S. No. 92 of 1996 respectively.

(2.) IN the S. A. No. 266 of 2008 Kumutha alone is the appellant, whereas in S. A. No. 267 of 2008 Kumutha and her husband Sivalingam are the appellants (hereinafter referred to as appellant for convenience sake) and Kandasamy is the first respondent in S. A. No. 266 of 2008 and only respondent in S. A. No. 267 of 2008 (herein after referred to as respondent ).

(3.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of these second appeals, would run thus: