KRISHNAMOORTHY Vs. NAGAMMAL

JUDGEMENT

(1.) Heard Mr.J.Anandavalli, learned counsel appearing for the appellant, Mr.Raguvara Gopalan for Mr.K.Prahakar, learned counsel appearing for the first respondent and Mr.B.Brijesh Kishore, learned counsel appearing for the second respondent.

(2.) These appeals filed against the common Judgment and Decree passed in A.S.Nos.21 and 22 of 2014 dated 30.06.2015 on the file of the I Additional District Judge(PCR), Tiruchirappalli confirming the common Judgment and Decree passed in O.S.Nos.680 of 2001 and 539 of 1998 dated 19.02.2014 on the file of the I Additional Sub Judge, Thiruchirappalli.

(3.) The appellant in S.A.(MD)No.560 of 2015 is the first defendant and the first respondent herein is the plaintiff and the respondents 2 to 7 are the defendants 2, 5 to 9 in O.S.No.539 of 1998 and the appellant in S.A.(MD)No.559 of 2015 is the plaintiff and the first respondent herein is the defendant in O.S.No.680 of 2001. Since both the appeals arise out of one and the same property and between the same parties and against the common Judgment passed by the trial Court and by the first Appellate Court, a common judgment is delivered in these appeals.