S. R. RENGAN Vs. S. R. ALAMELU AMMAL

JUDGEMENT

(1.) Both the second appeals are preferred against the Judgement and Decree passed in A.S.Nos.264 and 265 of 1997 on the file of the learned II-Additional District Judge, Trichy.

(2.) The respondent in S.A.No.745 of 1998, one S.R.Alamelu Ammal filed a suit on the file of the learned Subordinate Judge, Trichy, seeking the relief of recovery of possession and permanent injunction, as against one S.R.Rengan, who is the appellant in S.A.No.744 of 1998.

(3.) Similarly, the above said S.R.Rengan and two others filed a suit in O.S.No.400 of 1991, on the file of the learned Subordinate Judge, Trichy, seeking the relief of permanent injunction restraining the defendants from interfering with the plaintiffs' peaceful possession and enjoyment of the suit schedule properties, in which the above said S.R.Alamelu Ammal is the first defendant.