(1.) THIS Second Appeal is preferred against the Judgment and decree dated 08. 11. 2000 of the VI Additional Judge, City Civil Court , Madras in A. S. No. 258 of 1997, confirming the Judgment and Decree dated 14. 07. 1997 in o. S. No. 3388 of 1985 passed by the VIII Assistant Judge, City Civil Court , Chennai. The unsuccessful Second Defendant is the Appellant herein.
(2.) THE Suit Property relates to lands measuring 474 sq. ft bearing Corporation Old Door No. 31, New Door No. 41, Dr. Natesan Road, second Lane, Krishnampet, Madras 5 comprised in R. S. No. 826 (Part ). Admittedly, the Suit Property belongs to the Plaintiff - Devasthanam, under whom the First Defendant had become a Tenant. THE Appellant Second Defendant is said to have purchased the Lease hold right from the First Defendant
(3.) AS against the Judgment and Decree of the Trial Court, the Second Defendant preferred an Appeal in A. S. No. 258 of 1997 on the file of city Civil Court, Madras. The lower Appellate Court confirmed the findings of the Trial Court and dismissed the Appeal finding that the Landlord Tenant relationship does not exist and there is no necessity to issue the notice under section 106 of the Transfer of Property Act to terminate the tenancy.