P V VISWANATHAN Vs. K RADHALAKSHMI

JUDGEMENT

(1.) S.A.No.676 of 2016 is filed against the judgment and decree dated 15.12.2015 made in A.S.No.13 of 2013 on the file of the Principal District Court, Thiruvallur, confirming the judgment and decree dated 17.09.2012 made in O.S.No.216 of 2008 on the file of the Sub Court, Poonamallee, insofar as the prayer of eviction and modified the future damages fixed by the trial Court.

(2.) Issues involved in all these Second Appeals are one and the same and facts are same, except extent of the properties, date of agreements and amount of rent. In view of the same, the facts in S.A.No.676 of 2016 alone is referred to while deciding all the Second Appeals.

(3.) The appellants in the above Second Appeals are defendants in the respective suits filed by the respondent herein. All the Second Appeals are against concurrent findings of the Courts below, except S.A.No.985 of 2016.