THE ASSISTANT COMMISSIONER/EXECUTIVE OFFICER ARULMIGHU ARUNACHALESWARAR THIRUKOIL CONTROLLED BY THE HINDU RELIGIOUS AND CHARITABLE ENDOWMENT DEPARTMENT, HAVING ITS OFFICE AT THE TEMPLE PREMISES AT THIRUVANNAMALAI Vs. MR. M. AMIRTHALINGAM

JUDGEMENT

(1.) The 2nd defendant in OS. No.5381/2001 filed by the 1st respondent herein is the appellant and he lost before the Trial Court as well as before the Lower Appellate Court and hence, this Second Appeal.

(2.) This Court, for the sake of convenience, is adopting the nomenclature/array of parties as adopted by the Trial Court.

(3.) The 1st respondent in the Second Appeal/Plaintiff filed the above said suit on the file of the Court of learned V Assistant City Civil Judge, Chennai, against Chockalingam [Deceased] [Chief Tenant], the appellant herein [Sub Tenant] and the Legal Representatives of the 1st Defendant, praying for the judgment and decree for delivery of vacant possession of land bearing Old No.7, New No.26, Saiva Muthiah Mudali 2nd Street, Royapettah, Chennai-14, admeasuring to an extent of 598 sq.ft., and also for recovery of a sum of Rs.35.00 being the arrears of rent as on 30.08.2011 and for a sum of Rs.600.00 per month, being the damages for use and occupation from 01.09.2011 till the date of handing over the possession and for costs of the suit.