(1.) By judgment and decree dated 19th of November, 1999, the High Court of Judicature at Madras dismissed SA Nos. 972 and 973 of 1986. Subsequent to the dismissal of the second appeals, by an order dated 24th of April, 2000, two C.M.P. Nos. 3200 and 3201 of 2000 filed in S.A.Nos.972 and 973 of 1996 were also rejected.
(2.) Feeling aggrieved, the appellants have filed the aforesaid four appeals against the common judgment and decree dated 19th of November, 1999 of the High Court of Judicature at Madras and also against the order dated 24th of April, 2000 passed in C.M.P. Nos.3200 and 3201 of 2000. By the aforesaid common judgment, the High Court had dismissed three second appeals of the defendants/appellants and affirmed the judgment of the first appellate court which had set aside the judgment of the trial court dismissing the suit for recovery of possession and mesne profits filed at the instance of the plaintiffs/respondents. It may be kept on record that another Second Appeal No. 1242 of 1986 was also dismissed by the High Court by the same judgment passed against which no SLP has been filed in this Court and, therefore, no reference is made to the same in this judgment.
(3.) The brief facts leading to the filing of these appeals are stated here.
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