A/M. MARUNDEESWARAR THIRUKOIL REP.BY ITS EXECUTIVE OFFICER Vs. THE CHIEF ENGINEER THE HIGHWAYS DEPARTMENT GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The suit is filed for recovery of possession of suit property and for the damages thereon at the rate of Rs.10,000.00 per month for use and occupation from the date of plaint till the date of recovery of possession.

(2.) The brief facts of the case of the plaintiff are as follows:

(3.) The case of the defendant, in nutshell, is as follows: