LAWS(MAD)-1994-10-50

PAPPAMMAL Vs. G R RAJU

Decided On October 25, 1994
PAPPAMMAL Appellant
V/S
G.R.RAJU Respondents

JUDGEMENT

(1.) PLAINTIFF is the appellant.

(2.) THE suit filed by the plaintiff was to recover the plaint property on the basis of possessory title.

(3.) ACCORDING to the appellant, the defendant (respondent) were occupying a building belonging to one Ponniah and A.D.S. Mani. They filed a suit O.S. No.305 of 1962, on the file of the District Munsif's Court, Gobichettipalayam, for eviction of the defendants. The suit was decreed, and the defendants were directed to be evicted. It was at that time, the defendants pleaded before the plaintiff that they may be permitted to occupy the scheduled building as a temporary accommodation till they secured some other suitable accommodation.