AYYAKANNU GOUNDER Vs. VIRUDHAMBAL AMMAL

JUDGEMENT

(1.) THE defendant in O. S. Nos. 117 of 1988 and 130 of 1988 on the file of the District Munsif Court, Thirukoilur, who was unsuccessful before the first Appellate Court, has filed both these appeals.

(2.) THE parties are described as per their rankings in the suits.

(3.) THE respondent/plaintiff filed both the suits to recover the amount due on the suit promissory notes.