RITA Vs. C SUSEELA

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties concerned.

(2.) SINCE the facts and circumstances arising in both the second appeals are the same and as the issues arising for determination are connected, a common judgment is passed.

(3.) THE original suit in O.S.No.5848 of 1998, had been filed by the plaintiff, namely, C.Suseela, praying for a judgment and decree against the defendants therein to direct the defendants to deliver vacant possession of the schedule mentioned plot to the plaintiff with all fixtures and for a direction to the defendants 3 and 4 to pay future damages at Rs.200/- per month from the date of the plaint till the date of delivery of possession of the schedule mentioned plot. THE plaintiff in the said suit had also prayed for a mandatory injunction to direct the defendants 1 and 2 to execute the final sale deed in favour of the plaintiff in respect of the schedule mentioned plot. It was also prayed that the defendants 3 and 4 ought to be restrained from putting up any construction in the schedule mentioned plot and from getting electricity and water connection by way of a permanent injunction.