SAMUEL BENJAMIN PETERS Vs. HEBRON SCHOOLS ASSOCIATION

JUDGEMENT

(1.) These Appeal Suits were filed under Section 96 of the Code of Civil Procedure, challenging the common judgment and decree dated 28.04.2009 in O.S.No.21 of 2007 and O.S.No.42 of 2007 on the file of the District Judge, Nilgiris at Udhagamandalam.

(2.) Heard the arguments of Mr.S.Periyasamy leading Mr.P.Anbarasan, learned counsel for the appellant and Mr.S.K.Rakhunathan, learned counsel for the respondents.

(3.) O.S.No.21 of 2007 was filed by the 1st respondent/plaintiff for possession of the flat with furniture described in the plaint and for recovery of damages at the rate of Rs.200/- per day from the date of the plaint till the date of realisation from the appellant/defendant and for costs.