M SELVARAJ Vs. P AMMANIAMMALSATHYA

JUDGEMENT

(1.) Both these Appeals arise out of a common judgment of the first Appellate Court in A.S.Nos.33 and 35 of 2011, dated 31.07.2013, which have been dismissed, confirming the common judgment of the Trial Court in O.S.No. 717 of 2007 and O.S.No. 63 of 2009.

(2.) The appellant herein is the tenant and the respondent, by name G.Sathya is the landowner. The appellant filed a suit in O.S.No.63 of 2009 for the relief of permanent injunction. The landowner G.Sathya filed a suit in O.S.No.717 of 2007 for delivery of possession, arrears of rent and damages.

(3.) The appellant's suit was dismissed, whereas, the respondent's suit was decreed. Challenging the same, the appellant herein had filed two appeals, in A.S.Nos.33 and 35 of 2011, both of which, has already indicated above, have been dismissed by the first Appellate Court.