FATHIMA BEEBI Vs. SRIRANGAMMAL

JUDGEMENT

(1.) BY consent of the parties, the second appeal is taken up for final disposal at the admission stage itself.

(2.) THE defendant is the appellant herein challenging the concurrent judgments rendered in the suit granting the reliefs of declaration, permanent injunction and also mandatory injunction to remove the superstructure put up by the defendant, the appellant herein, in the suit property.

(3.) ON the other hand, the counsel for the respon-dent/caveator, pointed out the findings of both the courts below that the defendant herself admitted in the earlier suit and R.C.O.P. that she was enjoying the suit premises as a tenant under the plaintiff, the respondent herein.