VIJAYAKUMARI Vs. T J RAJALAKSHMI

JUDGEMENT

(1.) THE unsuccessful defendant is the appellant herein. THE respondent/plaintiff filed the suit for eviction and also for future damages.

(2.) THE case of the respondent/plaintiff was that the property was given on lease to the appellant/defendant on a monthly rent of Rs.500/- from 29.10.1992 onwards. THEreafter, the rent was enhanced to Rs.1,200/- per month from the year 2000 onwards. As the premises was required for the plaintiff's daughter-in-law, a notice to quit was issued on 10.11.2003, giving 15 days' time to the appellant/defendant to vacate and handover vacant possession of the suit property. As the appellant/defendant did not vacate and handover possession of the suit property, the suit was filed for eviction.

(3.) THE following substantial questions of law arises for consideration in the Second Appeal:- Whether proper notice to quit was given by the respondent"