YESUDIYAN Vs. S CHELLAMMAL

JUDGEMENT

(1.) The above Second Appeals are directed against the common judgment and decree dated 02.12.2011 passed in A.S.Nos.49 and 50 of 2011 by the I Additional Sub Court, Erode District, confirming the common judgment and decree dated 31.03.2011 passed by the II Additional District Munsif Court, Erode District in O.S.No.150 of 2007 and O.S.No.190 of 2006.

(2.) This Court, by an order dated 27.03.2012 ordered only notice of motion returnable in four weeks and thereafter, the matter stood adjourned. Today, the above Second Appeals are taken up for final disposal on merits.

(3.) O.S.No.150 of 2007 is filed by the respondents herein for delivery of possession and arrears of rent and O.S.No.190 of 2006 is filed by the appellant herein seeking permanent injunction restraining the respondents herein from evicting him by force.