MELO LEATHER Vs. P L N NATARAJAN

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree passed by the learned Subordinate judge, Poonamallee in O. S. No. 34 of 1989, dated 16-8-1990, the defendant has filed the above appeal.

(2.) THE averments made in the plaint are as follows :

(3.) DENYING the averments made in the plaint, the defendant has filed the written statement, wherein, it is stated that the defendant never committed default in payment of rent in violation of the conditions laid down in Ex. A. 2 lease deed, dated 5-6-1986.