DAVIES Vs. PENNAMMA

JUDGEMENT

(1.) All these three Second Appeals arise out of suits instituted by the respondent to evict the appellants from three rooms in a bigger building having 33 rooms in all. These appeals have come before us in pursuance to an order of reference passed by Khalid, J. (as he then was). The said order reads as follows:

(2.) OS. No. 986/77 on the file of the Munsiff's Court, Trichur was instituted by the respondent in S.A. No. 1094/77 for evicting the appellant in that appeal from room No. 7 of the building. The rent of the room was Rs. 30/- per month. The Trial Court decreed the suit. Appeal AS. No. 201/79 filed by the appellant in this appeal before the District Court, Trichur happened to be dismissed. Hence these appeal. SA. 130/80 arises out of the decree in OS. No. 1124/77 as confirmed in AS. No. 203/79. It relates to room No. 19. The rent of that room is Rs. 60/- per month. S.A. No. 327/82 is against the decree in OS. No. 987/77 as confirmed in AS. No. 145/80. The decree related to room No. 27 occupied by the appellants on a monthly rental of Rs. 55/-.

(3.) The facts necessary for the disposal of these appeals can be stated in a nut-shell as follows: