- (1.)The appellants and the respondents in the Second Appeals and the Revision petitioners and the respondents in the Civil Revision Petition were parties to the suit in O.S.No.1033 of 1983 on the file of the Principal District Munsif, Tirunelveli. Since the question involved and the parties to the proceedings in the Second Appeals as well as the Civil Revision Petition are one and the same, the Second Appeals and the Civil Revision Petition are disposed of by this common judgment.
(2.)The appellants in S.A.No.1540 and 1541 of 1997 are the defendants and the respondent is the plaintiff in the said suit. These Second Appeals have been preferred as against the judgments and decrees in appeals in A.S.Nos.118 and 125 of 1995 rendered by the II additional District Judge, Tirunelveli on 9.9.1996 reversing the judgment and decree made in the suit in O.S.No.1033 of 1983 by the Principal District Munsif, Tirunelveli dated 21.12.1994.
(3.)The Civil Revision Petition is filed by the defendants as against the fair and decretal orders passed by the II Additional District Judge, Tirunelveli in C.M.A. No.95 of 1995 dated 9.9.1996 which had been preferred as against the fair and decretal orders dated 21.12.1994 passed by the Principal District Munsif, Tirunelveli in I.A.No.1910 of 1983 in O.S.No.1033 of 1983. The parties to the proceedings may be referred to in this judgment as they were arrayed before the trial Court for the sake of convenience.