DOVETON PROTESTANT SCHOOLS ASSOCIATION Vs. MATEEN KAISER; ESRA TASNEEM ASLAM; MOHAMED IQBAL; MOHAMED AMJAD; AKHTAR JABEEN NASEER; ASIF AGENCIES; KODAK PHOTO STUDIO; VIEW & VISION CENTRE; SANGAM MEDICALS; PANDAY PAAN HOUSE

JUDGEMENT

(1.) These civil revision petitions have been preferred against the decretal orders of the learned lower appellate judge dated 03.07.2014 made in C.M.A.Nos.88/2014, 93/2014 and 94/2014. Notice before admission was given and the respondents, who were the appellants in the above said civil miscellaneous appeals, have entered appearance through counsel. The learned counsel appearing for both parties submit that the civil revision petitions may be disposed of at the time of admission itself, as the issue involved in them is only a legal issue.

(2.) Accordingly, the arguments advanced by Mr.N.D.Bahety, learned counsel for the petitioners in all the civil revision petitions, by Mr.T.P.Sankaran, learned counsel appearing for respondents 1 to 8 in C.R.P.(PD) No.590/2016, by Ms.B.Priya, learned counsel for the respondents 9 and 10 in C.R.P.No.590/2016 and for Respondents 1 and 10 in C.R.P.(PD) No.591 and 592/2016 and by Mr.T.P.Sankar, learned counsel for R5 in C.R.P.(PD) No.591 and 592 of 2016 are heard. Certified copies of the impugned common judgment and decretal orders of the lower appellate court and copies of other documents produced in the form of typed set of papers are also perused.

(3.) The plaintiff in O.S.No.7079/2010 on the file of the XIV Assistant Judge, City Civil Court, Chennai, namely The Doveton Protestant Schools Association, represented by its President, is the petitioner in all the civil revision petitions. The said suit was filed by the petitioner herein against the respondents herein for: 1) a direction against the respondents herein/defendants to quit and deliver vacant possession of the premises bearing Nos.52 to 54 Jeremiah Road and Nos.1 and 12, Ritherdon Road, Vepery, Chennai - 600 007 forming part of old S.No.32 Re-Survey No.665/1 measuring an extent of two grounds 84 sq.ft. morefully described in the plaint schedule; (2) a mandatory injunction directing the respondents herein/defendants to remove all the superstructure and constructions put up and are found in the plaint schedule land and (3) a direction against the respondents 1 to 5/defendants 1 to 5 to pay damages for use and occupation at the rate of Rs.2,00,000/- per month from 15.04.2010 till delivery of possession and (4) cost.