R.NALLUSAMY Vs. S.CHITRA DEVI

JUDGEMENT

(1.) By this common order, we are disposing the following two appeals:- i. A.S.No.135 of 2012 filed by the 1st defendant ii. A.S.No.587 of 2011 filed by the 2nd and the 3rd defendants.

(2.) For the sake of convenience and narration of facts, we are referring to the ranks of the parties in the suit since both the Appeal Suits arise out of the same judgment and decree dated 30.08.2011 passed by the Fast Track Court No III, Dharapuram in O.S.No 14 of 2007.

(3.) Both the plaintiffs are the 1st and the 2nd respondents in the respective appeals. Respective appellants are the other respondents in the respective appeals.