S MANOHARAN Vs. P A RAJAMANICKAM

JUDGEMENT

(1.) THIS judgment shall govern these two appeals, namely S. A. Nos. 108 and 109 of 2007.

(2.) THE common judgment of the learned Additional Subordinate Judge, Salem made in A. S. Nos. 9 and 154 of 2005 is the subject matter of challenge before this Court.

(3.) THE appellant filed O. S. No. 255 of 2001, a suit for specific performance, on the strength of an agreement for sale of an immovable property. The same was dismissed. He took it on appeal in A. S. No. 9 of 2005 and the same was also dismissed. Aggrieved over the same, he preferred S. A. No. 108 of 2007. O. S. No. 318 of 2002 was filed by the plaintiff, who is the second respondent in S. A. No. 108 of 2007, seeking for permanent injunction against the appellant herein from interfering with the peaceful possession and enjoyment of the suit property and the suit was decreed. The appellant, who was the defendant therein, took it on appeal in A. S. No. 154 of 2005 and the same was dismissed. Hence, S. A. No. 109 of 2007 has been brought forth.