A LAKSHMINARAYANAN Vs. S S PANDIAN

JUDGEMENT

(1.) C. R. P. No. 2705 of 1996 is against the common order dated 20. 2. 1995 in M. P. No. 973 of 1993 in E. P. No. 664 of 1993 in R. C. O. P. No. 2852 of 1989.

(2.) C. R. P. No. 2706 of 1996 is against the very same common order dated 20. 2. 1996 in M. P. No. 299 of 1994 in E. P. No. 664 of 1993 in R. C. O. P. No. 2852 of 1989.

(3.) THE learned counsel for the landlord Mr. S. Sampath kumar, vehemently contended that there was no new lease at all and what was agreed was only to postpone the execution for three years. THErefore, after the expiry of three years period, the landlord is entitled to execute the order of eviction obtained in R. C. O. P. No. 2852 of 1989 on 2. 5. 1990.