K KHADER Vs. RAJAMMA JOHN KANDATHIL

JUDGEMENT

(1.) Defendant in O. S. No. 230 of 1989 on the file of the Court of Munsiff of Vaikom is the appellant. Suit is for eviction with arrears of rent.

(2.) Plaint schedule property belonged to second plaintiff. With the permission of second plaintiff, first plaintiff constructed a building and lean to in the suit property. Defendant took the same on a monthly rent of Rs. 100/- agreeing to pay rent regularly or in default to pay interest at the rate of 12% per annum and to give vacant possession on demand. According to plaintiffs, an amount of Rs. 11,442.81 is due from defendant as arrears and interest and notice charges.

(3.) During the pendency of the suit, plaintiffs 1 and 2 assigned the building and lean to and five cents of property wherein the building is situated along with the right to collect arrears of rent due to plaintiffs 1 and 2 from defendant in favour of plaintiffs 3 and 4 and in I. A. No. 589 of 1990, they were impleaded as additional plaintiffs.