(1.) These second appeals are being disposed of by this common judgment, as both these appeals would arise out of the common judgments rendered by both the trial Court and lower appellate Court in two suits in which the parties are the same.
(2.) Ponnayee, the plaintiff in O.S. No. 322 of 1982 on the file of District Munsif, Tiruchengode and the third defendant in O.S. No. 743 of 1982 on the file of District Munsif, Tiruchengode is the appellant herein.
(3.) One Muthu Gounder filed a suit in O.S. No. 548 of 1979 on the file of the Court of District Munsif, Sankari on 17-4-1979 for declaration of title to the suit properties and for permanent injunction restraining the defendants from interfering in the possession of the properties. The suit was re-numbered as O.S. No. 743 of 1982. Ponnayee, the third defendant in the said suit filed a separate suit in O.S. No. 942 of 1979 on the file of the Court of District Munsif, Sankari on 20-7-1979 for specific performance and this suit was re-numbered as O.S. No. 322 of 1982.
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