PERIA KARUPPAN Vs. POTTI AMMAL

JUDGEMENT

(1.) Periya Karuppan, the appellant herein is the defendant in the suit filed by the respondent Potti Ammal. Having lost in both the Courts below, the defendant has filed this second appeal.

(2.) Potti Ammal, the first respondent/plaintiff filed a suit for declaration that the plaintiff is the tenant of the land alone and owner of the superstructure in the schedule property and entitled to the benefits and rights under the Madras City Tenants Protection Act and for permanent injunction restraining the defendant from interfering with her peaceful possession and enjoyment of the suit property. Ultimately, the suit was decreed. The appellate Court in the appeal filed by the defendant would as well confirm the said decree in favour of the plaintiff. Hence, the second appeal.

(3.) The case of the plaintiff is as follows: