(1.) The defendant in a suit for eviction with arrears of rent is the appellant in this second appeal. Notice was ordered in this Second Appeal on the following question of law:
(2.) The case of the plaintiff respondent is that 3 rooms and a kitchen of the building in which she resides were let out to the defendant appellant and it was eviction from the above building that was sought for in the suit. The defendant appellant contended that the building in which she resides is a hut arid no rent was agreed to be paid.
(3.) Though no contention that the defendant is a kudikidappukaran was taken as such in the case, reading the written statement as a whole, it is really a contention that she is a kudikidappukaran that was taken as a defence in the written statement.