SAKUNTHALA Vs. ARULMIGHU KAMATCHI AMMAN TEMPLE

JUDGEMENT

(1.) The first defendant in O.S.No.72 of 2000 and the first defendant in O.S.No.73 of 2000 and the legal representatives of the sole defendant in O.S.No.74 of 2000 on the file of the Principal District Munsif Court, Chidambaram, are the appellants respectively in these Second Appeals.

(2.) The respondents herein filed the suits for i) ejectment, ii) arrears of rent iii) for past and future mesne profits, or, in the alternative, directing an enquiry for determination of future mesne profits.

(3.) The abovesaid three Suits were decreed by the Trial Court and the Appeal Suits filed in A.S.Nos.43, 44 and 48 of 2011 and the Cross Appeals, on the file of II Additional District Court, Cuddalore at Chidambaram, were dismissed by the Lower Appellate Court. Aggrieved by the same, the present Second Appeals are filed.