M CHINNATHAMBI ALIAS MUTHIAH Vs. PONNATHAL DIED

JUDGEMENT

(1.) THE first defendant is the appellant. The appeal is preferred against the judgment and decree, dated 21.02.2005 made in A.S.No.102 of 2001, on the file of the learned I Additional Sub Judge, Madurai, confirming the judgment and decree, dated 23.02.2001, made in O.S.No.350 of 1993, on the file of the learned District Munsif, Madurai Taluk, Madurai.

(2.) THE brief facts of the case are as follows: -

(3.) THE suit was resisted by the first defendant. The first defendant would submit that he is a cultivating tenant under the second defendant and he has been paying the rent to the brother of the second defendant. It is a collusive suit by the second defendant and the first plaintiff, in order to evict the first defendant unlawfully, from the suit property.