HAMEEDHA Vs. DAYALAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 10.09.2008 passed in A.S.No.21 of 2007 on the file of the Second Additional Subordinate Court, Cuddalore reversing the judgment and decree dated 09.01.2007 passed in O.S.No.11 of 2006 on the file of the Principal District Munsif Court, Cuddalore.

(2.) The parties are referred to as per the rankings in the trial court. The defendants in O.S.No.11 of 2006 are the appellants in this Second Appeal.

(3.) Suit for recovery of arrears of rent with interest.