PREETHA Vs. DAMODHARAN PUTHIYAVEEDU

JUDGEMENT

(1.) The trial court decreed the suit. It directed the defendants to surrender possession of the house in the plaint schedule property to the plaintiff. The second defendant filed appeal and it met dismissal. Hence is she in second appeal.

(2.) The case of the plaintiff goes as under: The suit property belonged to the first defendant. He sold it to the plaintiff under Ext A2 sale deed. Accepting the request of the first defendant, he was permitted by the plaintiff to reside in the house in the suit property for three months. The second defendant is the wife of the first defendant. They continue to stay in the house despite the demand of the plaintiff to vacate it.

(3.) The first defendant filed written-statement admitting execution of Ext A2 sale deed by him in favour of the plaintiff. The former in his written-statement requested for a period of one year to surrender the house to the plaintiff.