ABDUL RAZACK Vs. K.A.S. RAMDAS

JUDGEMENT

(1.) Aggrieved over the common Decree and Judgment passed in O.S. Nos.153 of 2012 and 98 of 2015, both the Appeals came to be filed.

(2.) O.S. No.153 of 2012 was filed for Declaration and Recovery of possession of the Suit property. O.S. No.98 of 2015 is filed for Permanent Injunction restraining the Defendants from making further alteration and improvements in the superstructure of the Suit property.

(3.) Since the facts in both the Suits are one and the same, the brief facts, which are necessary to dispose of the Appeals, are as follows: