LAKSHMIKANTHAN Vs. L S GANI MOHAMMED

JUDGEMENT

(1.) SINCE caveat was entered, I heard the learned counsel on both sides at the time of admission itself.

(2.) IN both these Second Appeals, defendants are the appellants. Landlord filed a suit for eviction as O.S.No.2367 of 1981 on the file of I Additional District Munsif, Tiruchirapalli. Another suit was filed by landlord as O.S.No.3191 of 1981 on the file of same court for mandatory injunction directing tenant to demolish the unauthorised construction and restore the leased portion to its original position. Before institution of suit, lease was also terminated by registered notice under Sec.106 of Transfer of Properties Act.

(3.) THE matter was taken on appeal by the appellants in A.S.Nos.50 of 1996 and 51 of 1996 on the file of Principal Subordinate Judge, Tiruchirapalli. Lower appellate court also confirmed the decision of trial court and dismissed both the appeal.