DAMBRUN PAULIN Vs. ROLLENDO JOSEPH

JUDGEMENT

(1.) APPEAL against the Judgment and decree made in A.S. No. 25 of 1984, on the file of I Additional District Judge, Pondicherry dated 22.12.1987 reversing the judgment and decree granted in favour of the plaintiff in O.S. No. 945 of 1982, on the file of I Additional District Munsif, Pondicherry dated 11.11.1983.

(2.) THE plaintiff who succeeded before the trial Court, but lost before the first appellate court is the appellant in this Second Appeal.

(3.) ON consideration of the evidence, oral and documentary, the learned District Munsif held that valuation of the suit property for the purpose of the suit is correct, that the court has got jurisdiction to try the suit, that the defendant has committed wilful default in payment of rent, that the property is required for the use of the plaintiff, that the defendant is not entitled to any value of improvements made because they were not authorised by the plaintiff and therefore, decreed the suit as prayed for ordering eviction and recovery of possession from the defendant.