JAMALUDEEN Vs. RAMACHANDRAN

JUDGEMENT

(1.) This second appeal has been filed challenging the judgment and decree passed by the Principal Sub-Court, Mayiladuthurai, in A.S.No.53 of 2017, dtd. 20/3/2020.

(2.) In the suit, the appellant herein is the plaintiff and the respondent herein is the defendant. In the forthcoming paragraphs, the parties will be referred to as per their litigative status in the suit.

(3.) The suit in O.S.No.156 of 2014 on the file of the Additional District Munsif Court, Mayiladuthurai, was filed by the plaintiff against the defendant for declaration, recovery of possession and recovery of arrears of rent.