VASANTHA Vs. C RAMACHANDRAN

JUDGEMENT

(1.) THESE appeals challenge a common judgment of the learned Single Judge of this Court made in C.S.Nos.251 of 1998 and 255 of 2006, whereby both the suits were dismissed.

(2.) FOR the sake of convenience, the parties will be hereinafter referred to as plaintiffs and defendants as found in C.S.No.251 of 1998.

(3.) THE second defendant as plaintiff filed C.S.No.255 of 2006 for recovery of possession of an extent of 1140 sq.ft. in Door No.40, South Mada Street, permanent injunction and damages alleging that she is the absolute owner of the said premises that the defendants therein are neither tenants nor licensees that their possession is illegal that they are liable to deliver vacant possession and that they are attempting to put up structures under the guise of effecting repairs.