SANTHAMANI Vs. MALLIGA

JUDGEMENT

(1.) Considering the fact that the above two First Appeals filed under Sec. 96 of the Code of Civil Procedure involves a common set of facts and a common Judgment has been given by the learned Additional District Judge - Fast Track Court No.1, Salem, this Court is also pronouncing a common Judgment.

(2.) The details of two First Appeals are as follows:

(3.) Details of O.S.No.51 of 2005: