ANGALAMMAL Vs. T.V. NAGAPPA MUDALIAR AND ORS.

JUDGEMENT

(1.) This Second Appeal has been filed by the plaintiff against the judgment and decree passed by the learned Sub Judge Thiruvallur, in A.S.No.130 of 2001 dated 14.10.2003 reversing the judgment and decree passed by the learned District Munsif, Thiruttani, in O.S.No.178 of 1992 dated 17.11.2000.

(2.) The appellant herein had filed a suit in O.S.No.178 of 1992 on the file of the Distrtrict Munsif, Thiruttani, for delivery of possession of the suit property and for recovery of arrears of rent of Rs.108/-. The learned District Munsif, Thiruttani, by the judgment dated 17.11.2000 had decreed the suit as prayed for with cost.

(3.) Aggrieved by the same, the defendants had filed an appeal in A.S.No.130 of 2001 on the file of the Sub Judge, Thiruvallur. The learned Sub-Judge, by the judgment and decree dated 14.10.2003 had allowed the said appeal with cost and set aside the judgment and decree passed by the Trial Court and dismissed the suit with cost.