K.MYILSAMY Vs. R.VELUMANI

JUDGEMENT

(1.) Appeal against the judgement and decree passed in O.S.No.246 of 2017, dtd. 30/4/2025, by the III Additional District Judge, Coimbatore in the suit filed for delivery of vacant possession within a time fixed by the court.

(2.) The defendant who suffers a decree to vacate the suit schedule property and hand over vacant possession of the property, within two months, from the date of the judgement, has preferred the above appeal for consideration.

(3.) The parties are referred as per their ranking and status in the plaint.