PALANICHIDAMPARAM Vs. S.PREMA SELVAM

JUDGEMENT

(1.) This Second Appeal has been focussed as against the judgment and decree dated 02.09.2010 made in A.S.No.14 of 2010 on the file of the Sub-Court, Devakottai confirming the judgment and decree of the Additional District Munsif Court at Karaikudi, dated 16.11.2009, made in O.S.No.77 of 2008.

(2.) A resume of the germane facts absolutely necessary for the disposal of the Second Appeal would run thus:

(3.) The learned counsel for the appellant / plaintiff in all fairness would submit that the house in which the suit property is situated is coming within the jurisdiction of the Tamil Nadu Buildings (Lease & Rent Control) Act, and as such, the landlord ought to have filed a RCOP for eviction as per the provisions of the said Act. Unwittingly and unknowingly, the suit was filed.