K ANJANAKUMARI Vs. BHAVANI

JUDGEMENT

(1.) UNDER the impugned judgments, rendered by the Courts below, the defendant/appellant was directed to deliver possession, which caused grievance and the result is this Second Appeal.

(2.) THE parties are referred to as per their ranking in the original suit.

(3.) THE respondent/plaintiff is the owner of the suit property, which was leased out to the defendant/appellant, on his agreeing to pay a monthly rent of Rs. 1,150/=. The plaintiff, being the owner, requested the defendant/appellant to vacate the premises, by issuing notice and terminating the tenancy, since the property is required for his personal occupation, not conceded by the defendant/appellant, resulting the suit.