SREEKANTAN Vs. KAMALA BAI AND OTHERS

JUDGEMENT

(1.) Appellant is the 1st defendant in O.S.No.257 of 2005 before the Additional Munsiff's Court - I, Neyyattinkara. The suit is filed with the following allegations:

(2.) 1st defendant filed a written statement contending that plaintiffs had no title and possession over the plaint schedule property. Defendant has not taken the premises on rent. He is conducting garment business from 1982 onwards and he obtained the shop room from one Radhakrishnan. The suit is liable to be dismissed.

(3.) The trial court, after considering the rival contentions and evidence adduced, found that the 1st defendant is a tenant under the plaintiff and ordered to be evicted. Thereafter, he challenged the decree before the lower appellate court. After reconsidering the evidence, the lower appellate court also concurred with the trial court. Hence the 1st defendant is in appeal before this Court.