STATE OF TAMIL NADU Vs. V SENGODA GOUNDAR

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree passed by the first appellate court in A.S.No.15 of 2002 dated 15.10.2003 in confirming the liability to pay the monthly rent with the modified quantum of rent ordered by the trial court in O.S.No.660 of 1999 dated 28.02.2001 in decreeing the suit as prayed for.

(2.) THE appellants were the defendants and the respondent was the plaintiff before the trial court.

(3.) THE case of the plaintiff as stated in the amended plaint would be as follows:-