ROSI Vs. PILLAIYAR MARIAMMAN TEMPLE

JUDGEMENT

(1.) COMMON Judgment: the appellant in both the appeals are the defendant in O. S. Nos. 2261 and 2269 of 1988 on the file of the District Munsif Court, Coimbatore. The defendant are the tenants and lost their cases in both the Courts below.

(2.) THE parties are described as per their rankings in the suits.

(3.) THE plaintiff filed both the suits seeking relief of possession, arrears of rent and for future damages. The suit properties in both the suits are wooden bunks bearing Door Nos. 75 and 76 respectively with all the fittings and appurtenances situated in Anupparpalayam Pillaiyar and Mariamman Temple compound in front of the Pillaiyar Temple.