SARASWATHI AMMAL Vs. VIVEKA PRIMARY SCHOOL

JUDGEMENT

(1.) The appeal has been filed with the delay of 12 days. Notice was served on the respondent. As the counsel for the respondent has no objection, the delay had been condoned, and the appeal was numbered and posted for admission. Since both the counsel are present, the second appeal is taken up for final disposal with the consent of counsel on either side, as the question for decision falls in a narrow campus.

(2.) The defendant in O.S. No. 166 of 1995 on the file of the District Munsif, Ranlpet is the appellant herein.

(3.) The respondent herein, who Is the tenant under the appellant herein filed the suit for the relief of permanent injunction restraining the defendant, her men and her agents from evicting the plaintiff institution from the schedule mentioned property.