E.M.K.G. RAHILA Vs. S. SHAMEEMA

JUDGEMENT

(1.) THIS second appeal is preferred by the defendants/appellants, challenging the judgment and decree dated 23.06.2014 passed by the learned Principal District Judge, Erode, Erode District in A.S.No. 93 of 2013 in confirming the judgment and decree dated 16.08.2012 passed by the learned I Additional Subordinate Judge, Erode in O.S.No. 902 of 2002.

(2.) THE parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) ULTIMATELY , the trial court after analysing the oral and documentary evidence adduced on both sides, decreed the suit directing the defendants to deliver vacant possession of the suit property within a period of two months. As against the same, the defendants preferred appeal for nothing but to be dismissed by the first appellate court confirming the judgment and decree of the trial court. Aggrieved against the same, the present second appeal has been filed by the defendants, raising the following substantial questions of law: