T. SUNIL KUMAR Vs. DIVISIONAL GENERAL MANAGER

JUDGEMENT

(1.) The prayer made in these writ petitions is to quash the order passed by the Appellate Court by which the Appellate Court reversed the order of the Trial Court granting an injunction in favour of the petitioners.

(2.) It is the case of the petitioners that they were inducted into the premises by defendant No.1 in their respective suits and they had a contractual right to be in possession for the term prescribed in the lease agreements.

(3.) It is the case of respondent No.1/KSFC that the lands and buildings in question had been mortgaged in their favour by the Landlord of the petitioners and since there was a default, they were entitled, in law, to takeover possession of the said premises.