PERUMAL GOUNDER Vs. PRAKASAM

JUDGEMENT

(1.) 1. As per the orders of the Hon?ble Chief Justice, the above four matters were listed together and taken us for hearing. All the four matters could be disposed of jointly as the parties are common and the points that arise for consideration are one and the same.

(2.) SECOND Appeal No.654 of 1995 has been preferred by the first defendant being aggrieved by the judgment and decree of the learned Subordinate Judge made in A.S.No.129 of 1991 in reversing the judgment and decree of the District Munsif Court, Gobichettipalayam made in O.S.No.296 of 1988.

(3.) AS the second appeal, cross objections, and the two revision petitions arose between the same parties out of the same decree and execution thereof, at the joint request of the parties, the four matters were consolidated and taken up together for hearing and being disposed by this common judgment.