SUBBULAKSHMI ANIMAL Vs. GANAPATHI

JUDGEMENT

(1.) PLAINTIFF in O.S.No.156 of 1981 is the appellant in S.A.No.1931 of 1983. Defendant in O.S.No.206 of 1981 are the appellants in S.A.No.1820 of 1984.

(2.) THE case of the plaintiff in O.S.No.156 of 1981 (S.A.No.1931 of 1983) is as follows:

(3.) THE first defendant filed written statement contending that he has not agreed with Subramania Pillai for rent and he has agreed to pay rent of Rs. 15 per month to the second defendant. This defendant has knowledge about the sale in favour of the plaintiff only after receipt of notice from the plaintiff, THE Second defendant has filed O.S.No.1338 of 1978 objecting the sale and that suit is pending and the suits to be tried at one time.