KUPPUSAMY Vs. UTHIRACHY MADAM NACHIYAR KOVIL

JUDGEMENT

(1.) The judgments and decrees passed in O.S. Nos. 126 of 2007 and 23 of 2001 by the learned Additional District Munsif, Valangaiman at Kumbakonam and modified in A.S. Nos. 20 and 15 of 2008 by the learned Additional Subordinate Judge, Kumbakonam, are being challenged in these second appeals.

(2.) The respondent / plaintiff in both the appeals had instituted O.S. No. 126 of 2007 and 23 of 2001 on the file of the trial Court for the reliefs of declaration, recovery of possession, arrears of rent, compensation and also for mesne profits, wherein the present appellants have been shown as defendants.

(3.) For better appreciation and understanding, the parties are referred to as per their ranking in the suits.