AUTO WORLD Vs. K.V. SATHYAVATHI

JUDGEMENT

(1.) This is a defendant s appeal. A significant point of law arises in this appeal and hence by consent of parties, the appeal is heard on merits even at the stage of admission and is disposed of by this judgment.

(2.) The parties are referred to by their rank before the trial court for the sake of convenience.

(3.) The suit was for ejectment of the defendant, from the property under its occupation. The defendant is a registered partnership firm. It was said to have been inducted into the premises, more than three decades ago, by the plaintiff s husband. The defendant carries on its business of sale of automobile spares and accessories from the premises.