LAWS(MAD)-2021-2-393

PUSHPAVANESHWARASWAMI TEMPLE Vs. A.JEYAPAL

Decided On February 11, 2021
Pushpavaneshwaraswami Temple Appellant
V/S
A.Jeyapal Respondents

JUDGEMENT

(1.) Aggrieved over the concurrent findings of the Courts below granting mandatory injunction directing the appellant to receive the rent from the plaintiff / first respondent said to be the cultivating tenant, the present Second Appeal is filed.

(2.) For the sake of convenience, the parties are referred to herein, as per their ranking before the Trial Court.

(3.) The brief facts leading to filing of the present Second Appeal is as follows:-