AMEER Vs. S. JAYARAMAN

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 28.08.2007 in O.S.Nos.212 of 2004 and 170 of 2005 passed by the learned trial judge decreeing the suit for specific performance filed by the plaintiff in O.S.No.212 of 2004 while dismissing the suit for recovery of possession in O.S.No.170 of 2005 filed by the defendants in O.S.No.212 of 2004, the present appeals in A.S.Nos.409 and 410 of 2008 respectively came to be filed by the defendants in O.S.No.212 of 2004.

(2.) Since the dispute arose in the suits are between the same parties, the facts are culled out from O.S.No.212 of 2004. For the sake of convenience, the parties are referred to, as per their ranking before the trial Court:

(3.) The facts of the case are briefed as follows: