P RAJAMANI GURUKAL Vs. RAMA

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree in A.S. No. 27 of 2002 on the file of the Principal Sub Court, Myladuthurai, confirming the Judgment and Decree in O.S. No. 192 of 1998 on the file of the District Munsif Court, Sirkazhi.

(2.) The defendant, in the suit is the appellant in the above second appeal and the respondents are the plaintiffs in the suit.

(3.) The plaintiffs filed the suit in O.S. No. 192 of 1998 on the file of the District Munsif Court, Sirkazhi, for recovery of possession, arrears of rent and damages for use and occupation.