P. R. SUBRAMANIYA RAJA Vs. K. PANDARAM

JUDGEMENT

(1.) These first appeals are filed challenging the judgment and decree passed by the III Additional District Court (Fast Track Court), Tenkasi, in O.S.No.22 of 2012.

(2.) A.S.No.75 of 2019 has been filed by the first defendant against the judgment and decree of the trial Court in respect of declaration and consequential direction to pay the arrears of rent by the second defendant.

(3.) A.S.No.192 of 2021 is filed by the second defendant challenging the cost imposed by the trial Court in depositing the arrears in time.