MURALI Vs. V.K. ALEEM SAHIB

JUDGEMENT

(1.) These two appeals are filed against the decree and common judgment dated 31.01.2019 passed by the learned Additional Subordinate Judge, Vellore, in A.S. Nos. 24 of 2018 and 9 of 2017 respectively, confirming the Common judgment and decree dated 31.01.2017 passed by the learned Principal District Munsif, Vellore, in O.S. Nos. 217 of 2012 and 19 of 2014 respectively.

(2.) The respondents in both the second appeals claimed ownership to the suit property in O.S. No. 19 of 2004 at Door No. 63/3 shop No. 63/2 and as the occupant of the shop claimed that he is a tenant by way of attainment of tenancy from the earlier tenant viz., V.T. Krishnaswamy Mudaliar, the land owner has filed a suit for declaration of title and for rejection alleging that the appellant herein is a trespasser.

(3.) The appellant herein also has filed a suit in O.S. No. 217 of 2012 alleging that his paternal grandfather namely, V.T. Krishnaswamy Mudaliar was the tenant right from the year 1973 and was the tenant under the earlier land owner and after his death, he was carrying on business and he was paying rent to the land owner and hence, seeks the relief of injunction restraining the owner from eviction without due process of law.