AMARJIT KAUR Vs. S L HUSSAIN

JUDGEMENT

(1.) SECOND Appeal No. 1365 of 2007 arises out of the judgment in AS No. 207 of 2006 on the file of I Additional Chief Judge, City Civil Court, secunderabad whereas the Second Appeal no. 1379 of 2007 arises out of the judgment in AS No. 208 of 2006 on the file of I Additional Chief Judge, City Civil Court, secunderabad.

(2.) FOR the sake of convenience the parties hereinafter will be referred to as plaintiff and defendant/defendants i. e. , as they were originally arrayed in the respective suits.

(3.) OS No. 496 of 2003 and OS no. 497 of 2003 were filed by Smt. Amarjit kaur, the landlady against the different tenants in respect of two different portions of the building. In OS No. 496 of 2003, Syed lathaful Hussain is the tenant/defendant, whereas in OS No. 497 of 2003, Sri S. M. Hussain, since the deceased (per LRs)is the tenant/defendant. In the said suit in os No. 497 of 2003, the defendants 2 to 5 were brought on record as LRs of S. M. Hussain, the first defendant after his death.