S SUBRAMANIAN Vs. SARASWATHIAMMAL

JUDGEMENT

(1.) THE appellant in the second appeal in S.A.No.1451 of 1998 is the defendant and the respondent herein is the plaintiff in O.S.No.291 of 1995 on the file of the Principal Subordinate Judge's Court at Srivilliputhur for the reliefs of possession and also for arrears of rent of Rs.9,000.

(2.) THE appellant in S.A.No.1452 of 1998 is the plaintiff and the respondents herein are the defendants in O.S.No.203 of 1990.

(3.) BOTH the counsel were heard in full. After hearing both the counsel on record I find that this is a fit case for admission as substantial question of law is involved. Hence, the second appeals are admitted. The following substantial question of law is framed as follows: