PAUL THOMAS Vs. TATA TEA LTD.

JUDGEMENT

(1.) THE defendant in O.S. No.154 of 2008 of the Munsiff's Court, Devikulam is aggrieved by the judgment and decree for recovery of possession of the suit property and prohibitory injunction granted against him as confirmed by the District Court, Thodupuzha in A.S. No.90 of 2011.

(2.) THE respondent is a Limited Company and claimed title over the suit property which according to it formed part of the estates belonging to it. It claimed that as per an agreement management of those estates are given to the KDHP Company Ltd which was appointed as power of attorney holder of the respondent. The appellant-defendant was a worker in the Pallivasal estate of the respondent and was allotted the building in the suit property for residence with his family while he is in the service of the respondent. The appellant retired from the service of the respondent on 28.02.2008 but refused to vacate the building in the suit property. Hence the suit.

(3.) THE trial court answered the issues in favour of the respondent and gave a decree as prayed for. That decision was confirmed by the first appellate court. Hence this Second Appeal.