- (1.) Leave granted. Heard.
(2.) The respondents filed a suit against the appellants in the year 2000 for recovery of possession of the suit premises and mesne profits. The said suit was decreed on 23.8.2003 in so far as the prayer for possession. The prayer for mesne profits was rejected.
(3.) Four appeals were filed against the said judgment and decree. RFA No.732/2003 was filed by the respondents. RFA No.855/2003 was filed by the appellants. RFA Nos. 878/2003 and 912/2003 were filed by the tenants of the suit premises.;