JOSEPH ANTOINE MARIE MICHEL Vs. SELIN MARY

JUDGEMENT

(1.) This appeal is preferred against the Judgment and Decree dtd. 10/10/2014 passed in O.S. No. 48 of 2007 on the file of III Additional District Judge, Pondicherry, decreeing the suit filed by the respondent/plaintiff herein with costs and thereby directing the appellants/defendants herein to deliver the vacant possession of the suit property to the respondent/plaintiff within a period of three months from the date of judgment.

(2.) The appellants are the defendants in the suit in O.S. No. 48 of 2007 filed by the respondent/plaintiff. For easy reference, the parties shall be referred to as per their litigative status in the suit as 'plaintiff' and 'defendants' in this appeal.

(3.) The plaintiff has instituted the suit in O.S. No. 48 of 2007 before the Court below praying for the following reliefs:-