V SUBRAMANIAM Vs. T KRISHNAN

JUDGEMENT

(1.) THE defendant in O. S. No. 5099 of 1991 is the appellant in S. A. No. 463 of 2006 and he was the plaintiff in the suit O. S. No. 8169/1989 against which, he has filed S. A. No. 464 of 2006.

(2.) THE respondent herein has filed the suit in O. S. No. 5099 of 1991 for declaration in respect of Plot No. 3, T. S. No. 2/5, measuring around 2400 Sq. ft. , vacant land with a hut, compound wall and well in S. No. 61/3 and S. No. 61/4, Block No. 14, measuring 72 feet and 6 inches in East-West and measuring North-South 32 feet and 1 = inches totally around 2400 sq. ft. The said suit was dismissed. Against which, the respondent has filed an appeal in A. S. 506 of 2004.

(3.) LIKEWISE, the suit filed by the appellant in O. S. No. 8169 of 1989 for injunction in respect of suit property, which is house, ground and premises, bearing T. S. No. 2/5, Block No. 22 of Arumbakkam Village, viz. ,no. 7, New Natarajapuram, Arumbakkam, Madras 600 106 comprising 33' x 67' bounded on North by Ramamoorthy land, South by 16' Road, East by Ayyavoo Naidu vacant land and West by 16' Road with vacant land and thatched house was decreed by the trial Court, against which the respondent has filed the appeal in A. S. No. 507 of 2004. Both the appeals were taken together by the first appellant Court and the same were allowed, against which the above second appeals have been filed.