SURESH BABU C. Vs. V. VARADARAJAN

JUDGEMENT

(1.) The captioned first appeal is filed by the tenant assailing the order passed in ejectment suit.

(2.) The present appellant filed a suit for injunction simplicitor in O.S.6726/2024 by specifically alleging that he is a tenant under the respondents and the respondents have let out the suit schedule property under lease deed dtd. 1/3/2013. Appellant further alleged that respondents despite aware of the fact that his son is studying in 9th Standard in Bishop Cotton Boys School, are high handedly demanding the appellant to vacate the premises on or before 30/9/2024.

(3.) On receipt of summons, respondents filed written statement and by way of counter claim sought for ejectment. Appellant as a defendant filed written statement to the counter claim admitting jural relationship and also the quit notice issued by respondent No.1 on 1/10/2024.