EXECUTIVE OFFICER K NATARAJAN Vs. R SRINIVASAN

JUDGEMENT

(1.) Sayaratchi Kattalai of Arulmighu Kailasanathar Koil, Trichy,/plaintiff filed the suit for ejectment and damages. The suit was decreed in favour of the plaintiff. The defendant filed an appeal before the lower appellate Court, which, in turn, allowed the appeal and dismissed the suit. Hence, this Second Appeal by the plaintiff/appellant.

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

(3.) According to the defendant, entire rent was paid through a draft dated 25.01.1983. Therefore, there is no default. It is not correct to contend that the building got damaged and it may collapse at any moment. The plaintiff demanded the defendant to pay higher rent, for which the defendant declined. Therefore, with false allegations, the suit has been filed.