SRINIVASAN; N JAYARAMAN Vs. N JAYARAM; SREENIVASAN

JUDGEMENT

(1.) Challenge in S.A.(MD)No.679 of 2006 is to the judgment and decree, dated 17.01.2005 passed in A.S.No.15 of 2003, by the Subordinate Judge, Kuzhithurai, dated 17.01.2005 reversing the judgment and decree passed by the Principal District Munsif, Kuzhithurai in O.S.No.501 of 2000, dated 30.01.2003.

(2.) Challenge in S.A.(MD)No.988 of 2006 is to the judgment and decree, dated 17.01.2005 passed in A.S.No.15 of 2003, by the Subordinate Judge, Kuzhithurai, dated 17.01.2005 modifying the judgment and decree passed by the Principal District Munsif, Kuzhithurai in O.S.No.501 of 2000, dated 30.01.2003.

(3.) The plaintiff has instituted Original Suit No.501 of 2000 on the file of the trial Court seeking the relief of recovery of possession, arrears of rent, Mesne profits, damages and injunction.