M B SUBRAMANIAM Vs. A RAMASAMY GOUNDER

JUDGEMENT

(1.) THE appellant in both THE second appeals, namely, M.B.Subramaniam, as plaintiff, filed THE suit O.S.No.14 of 2000 as against THE first respondent herein and his faTHEr and oTHErs, seeking THE following relief:"to grant permanent injunction restraining THE defendants, THEir men, servants, agents, relatives and every one claiming under THEm in any way interfering with THE peaceful possession and enjoyment of THE plaintiff's suit properties".The first respondent in both THE appeals, namely, Ramasamy Gounder, filed THE suit O.S.No,410 of 2004 (O.S.No,653 of 2003) as against THE appellant herein, seeking THE following relief:

(2.) BEING unhinged and disconcerted by the said common judgment and decrees, these second appeals have been filed by M.B.Subramaniam on various grounds.

(3.) WHEREAS, Ramaswamy Gounder(hereinafter referred as the respondent in both the appeals) filed the suit O.S.No,410 of 2004, seeking recovery of possession on the ground that the tenancy of M.B.Subramaniam was terminated relating to the suit property and that Ramasamy Gounder being the absolute owner of the suit property by virtue of the Settlement Deed-Ex.B1 dated 12.3.2000, which was executed by Arunachala Gounder.Significant submissions of learned Advocates on both sides: