KRISHNAVENI Vs. RAJKHAN

JUDGEMENT

(1.) The Second Appeal No. 1350 of 2005 is directed against the judgment and decree dated 31.01.2005 passed in A.S.No.110 of 2003 on the file of the Principal District Court, Dharmapuri at Krishnagiri, reversing the judgment and decree dated 21.08.2003 passed in O.S.No.281 of 1989 on the file of the District Munsif Court, Krishnagiri.

(2.) The second appeal No. 1484 of 2005 is directed against the judgment and decree dated 31.01.2005 passed in A.S.No.103 of 2003 on the file of the Principal District Court, Dharmapuri at Krishnagiri, reversing the judgment and decree dated 21.08.2003 passed in O.S.No.171 of 1992 on the file of the District Munsif Court, Krishnagiri.

(3.) Both the second appeals have been admitted on the following substantial questions of law.