SIVALINGAM Vs. VEDAVALLI AMMAL ARAKATTALAI

JUDGEMENT

(1.) These batch of Second Appeals, Civil Revision Petition and CrossObjection are disposed by a Common Order.

(2.) O.S. No.224 of 2001 was presented by one Vedhavalli Ammal Arakattalai, Tindivanam. The Suit was presented against Sivalingam, the Appellant in S.A. Nos.116 & 117 of 2013 and Petitioner in C.R.P.(NPD) No.1250 of 2013. The Suit being one for ejectment. A Written Statement was presented by the Defendant wherein he claimed several reliefs including the relief that since he had put up the superstructure, Ejectment Suit should not be Decreed.

(3.) Apart from that, he filed an independent Application in I.A. No.604 of 2001 claiming the relief under Sec. 9 of the Madras City Tenants' Protection Act (hereinafter referred to as the 'Act'). This Application was stoutly opposed by the Trust.