R.KUMARAN Vs. L.DHANALAKSHMI

JUDGEMENT

(1.) In the present appeals, challenge is made to the common judgment and decree dated 17.04.2013 in O.S. Nos.111 & 17 of 2011 passed by the learned Principal District Judge, Cuddalore, whereby (i)partly decreeing the suit in O.S. No.111 of 2017 declaring that the plaintiff (appellant herein) is entitled for only ? share in the suit properties and granting injunction against the 3rd defendant (3rd respondent herein) alone from disturbing the plaintiff's possession and enjoyment of his share in the suit property; (ii) decreeing the suit in O.S. No.17 of 2011 granting preliminary decree in favour of the plaintiff therein (respondents 1 & 2 herein) for their ? share in the suit properties.

(2.) Since the issues involved in both the appeals are interconnected, both these appeals are disposed of by way of this common Judgment.

(3.) The appellant in both the appeals are one and the same person viz., R. Kumaran. Originally, he had filed a suit in O.S. No.471 of 2010 on the file of the learned Principal District Munsif Court, Cuddalroe on 25.10.2010 against his sister L. Dhanlashmi (D1) and one Vasantha (D2) who is the daughter of the appellant's deceased sister Ranjitham, and also as against one A.Thangavel citing him as 3rd defendant, who is an agreement holder with the defendants 1 and 2.