D BALASUBRAMANIAN Vs. R RAMASWAMY NAIDU

JUDGEMENT

(1.) Since both the second appeal and the civil revision petition are connected, they are taken up together.

(2.) The 1st defendant in O.S. No. 582 of 1986 on the file of the First Additional Sub-Court, Madurai, is the appellant in the second appeal and petitioner in the civil revision petition. The said suit was filed by 17 plaintiffs. Plaintiffs 1 to 5,8 to 11 and 13 to 16 and defendants 2 and 3 are respondents in the second appeal and civil revision petition.

(3.) The suit is for possession of the suit property, which is part of Door No. 42 and measures 400 sq. ft. while the entire Door No. 42 measures about 700 ft. The appellant also filed C.T.O.P. No. 31 of 1987 under S.9 of the City Tenants Protection for purchase of the suit property on the footing that he is tenant of the suit site, over which he has put up his own superstructure.