LEKSHMI Vs. KRISHNAN

JUDGEMENT

(1.) THIS is an appeal by the plaintiff against the decree and judgment of the learned District Judge of Anjikaimal, reversing the decree and judgment of the learned District Munsiff of Vaikom in O. S. 774/1121.

(2.) THE present suit was for terminating the lease hold right of the defendants under a lease in their favour, of 1086 namely, Ext. B, in these proceedings and also for an injunction restraining them from taking delivery of the property in execution of the decree in O. S. 1277/1104, District munsiff's Court, Vaikom, evidenced by the judgment, Ext. 2.

(3.) PENDING the proceedings in O. S. 1277/1104, the first plaintiff, who was the first defendant in O. S. 1277/1104, obtained directly from the Tripunithura Devaswom itself a lease in his favour evidenced by Ext. H dated 18-2-110. According to the plaintiff, the lease in his favour by the devaswom evidenced by Ext. H gives a right to terminate the leasehold interest of the defendants on the basis of the lease taken by Ayyappan Krishnan under Ext. B.