P.JAYARAMA PILLAI Vs. K.BALAKRISHNAN

JUDGEMENT

(1.) S.A.No.885 of 2009 is filed by the second defendant in a suit for declaration of plaintiff's title to the suit properties and for permanent injunction restraining the defendants from interfering with the plaintiff's peaceful possession and enjoyment of the suit properties.

(2.) S.A.No.886 of 2009 is filed by the fourth defendant in a suit for mandatory injunction directing the defendants 1 to 3 to shift the service connection No.78 of Seethamangalam village from the suit property.

(3.) The appellant in both the appeals is one and the same. It is submitted by the learned counsels appearing on either side that the decision to be made in S.A.No.885 of 2009 will automatically have a bearing on the other appeal S.A.No.886 of 2009.