A. KALYANASUNDARALINGAM AND OTHERS Vs. SMT. SELVAMANI

JUDGEMENT

(1.) Aggrieved over the order rejecting the application filed under Order II, Rule 97, the present Civil Revision Petition is filed. Similarly, Aggrieved over the decree and judgment passed by the First Appellate Court dismissing the appeal in A.S.No.123 of 1997, confirming the decree and judgment passed by the trial Court in O. S.No.1846 of 1994 the present Second Appeal is filed. Since the subject matter in both CRP and Second Appeal is one and the same and the parties are also one and the same, this Court is inclined to dispose of both the matters in a common judgment.

(2.) The brief facts leading to file this Civil Revision Petition are as follows:

(3.) The brief facts leading to file Second Appeal are as follows: