K.P. SUBBURAJ Vs. V.PRABHAKAR

JUDGEMENT

(1.) These Original Side Appeals have been filed as against the common judgment and decrees dated 26.06.2014 passed by the learned Single Judge in C.S.No.75 of 2010 and Tr.C.S.No.128 of 2011. By the common Judgment dated 26.06.2014, the learned Judge dismissed C.S.No.75 of 2010 and partly allowed Tr.C.S.No.128 of 2011 and directed the defendants 1 and 2 therein to deliver vacant possession of the property mentioned in the plaint, within three months from the date of decree.

(2.) The appellant herein namely K.P. Subburaj has filed C.S.No.75 of 2010 for the following reliefs:

(3.) The defendants 3 and 4 in C.S.No.75 of 2010 have filed Tr.C.S.No.128 of 2011 for the following reliefs: