(1.) THESE Second appeals are focussed by the plaintiff animadverting upon the judgments and decrees dated 28.11.2008 passed by the Sub-Court, Thiruchengode in A.S.Nos.103 & 104 of 2008 (A.S.Nos.6 & 7 of 2007, Sub Court, Namakkal), confirming the judgments and decrees dated 28.11.2008 passed by the District Munsif, Tiruchengode, in O.S.No.132 of 1999, which was one for permanent injunction.
(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.
(3.) CHALLENGING and impugning the said common judgment of the first appellate Court, these two second appeals have been filed by the original plaintiff almost on identical grounds, suggesting various substantial questions of law.