BABU Vs. SHERIN

JUDGEMENT

(1.) These appeals are preferred against the common judgment in A.S.Nos.166 and 167 of 2011 on the file of the District Court, North Paravoor. Among the said appeals, A.S.No.166 of 2011 is an appeal preferred against the decision in O.S.No.421 of 2007 and A.S.No.167 of 2011 is an appeal preferred against the decision in O.S.No.420 of 2007. The suits referred to above on the file of the Munsiff Court, North Paravoor were also disposed of by a common judgment.

(2.) Two shop rooms in a line building are the subject matter of the suits. At the time of institution of the suits, plaintiffs 1 and 2 owned the shop rooms and the defendants were their tenants. Pending suits, the shop rooms were transferred by plaintiffs 1 and 2 to the fourth plaintiff. According to the plaintiffs, the lease arrangements entered into by them with the defendants were though terminated, the defendants have not surrendered vacant possession of the shop rooms. The plaintiffs, therefore, sought eviction of the defendants. The defendants contested the suits. The trial court accepted the case of the plaintiffs and decreed the suits. Though the defendants took up the matter in appeal, the appellate court confirmed the decision of the trial court. Aggrieved by the concurrent decisions against them, the defendants have thus come up in these second appeals.

(3.) Heard the learned counsel for the appellants.