M P RAMANUJAMMAL Vs. C PARANKUJAM MINOR

JUDGEMENT

(1.) THE defendant, who succeeded before the trial Court but failed before the appellate court, is the appellant in the second appeal. For the sake of convenience, second appeal, the parties are referred to by their nomenclature given in the suit.

(2.) THE plaintiff filed the suit O.S.No.1743 of 1979 on the file of the City Civil Court, for recovery of possession of the suit property, which is a shop bearing door No.70/72 new No.87, Amman Koil Street, Madras and for recovery of a sum of Rs.2,700 towards damages for use and occupation and for Rs.75 per month towards future damages for and occupation with effect from 1-4-1977.

(3.) THE defendant filed a written statement contending as follows: