SRINIVASMURTHY MANDIRAM Vs. GNANASOUNDARI

JUDGEMENT

(1.) The revision petitioner, aggrieved by the order passed by the trial Court, in not accepting his claim, to strike out the averments in the additional written statement, has preferred this revision petition.

(2.) The revision petitioner as plaintiff had filed a suit against this respondent and two others, for declaration that the defendants are trespassers, that they should be directed to deliver possession of the property, with past as well as future profits, at specified rates, with some other ancillary relief.

(3.) The respondent herein, who is the first defendant in the suit, had filed a written statement more or less admitting the title of the plaintiff, claiming lease hold interest over the site, under which, claiming further protection under City Tenants Protection Act, etc., raising certain other defence also.