HAMSA PATEL Vs. S BALAKRISHNAN

JUDGEMENT

(1.) THE appeals in A. S. Nos. 623 and 875 of 1980 arise out of the judgment and decree of the Court of the Subordinate Judge, of Coimbatore in o. S. No. 412 of 1977. THE fifth defendant therein is the appellant in A. S. No. 623 of 1980. THE defendants 1 and 2 therein are the appellants in A. S. No. 875 of 1980. C. M. A. No. 430 of 1980 is against the order and decretal order of the learned Subordinate Judge, Coimbatore in. I A. No. 1420 of 1978 in O. S. No. 412 of 1977. THE petitioner/5th defendants is the appellant.

(2.) C. MA. No. 452 of 1980 is against the order and decretal order of the said subordinate Judge in I A. No. 213 of 1978 in O. S. No. 412 of 1977. The petitioners/defendants 1 and 2 are the appellants. C. M. P. No. 4891 of 1985 has been filed by the appellant in A. S. No. 623 of 1980 for reception of additional evidence.

(3.) THE fifth defendant in her separate written statement raised the same contentions as those raised by the defendants 1 and 2 and claimed that she was entitled to the benefit of the Madras City Tenants' protection Act and prayed for directing the plaintiffs to sell the suit property to her on a value to be fixed by the Court. She also agreed to pay the rent legally due.