RUKMANI Vs. G.NATARAJAN

JUDGEMENT

(1.) The defendants are the appellants herein. The appeal is directed against the concurrent finding of the Courts below allowing the suit for recovery of rental arrears, damages for use and occupation and recovery of vacant possession of the suit property.

(2.) For the sake of convenience, the parties are described as per their rank and status shown in the suit.

(3.) The case of the plaintiff is that the plaintiff's mother let out the suit premises to one Rangiammal for rent and after the demise of Rangiammal, her daughter-in-law and grandson, who are the first and second defendants respectively continued to be in possession of the suit property as tenant paying rent of Rs.25/- p.m. Since the suit property was in dilapidated condition, the plaintiff requested the defendants to vacate the premises for demolition and re-construction. The defendants stopped paying rent and refused to vacate the premises. Hence, notice was issued to the defendants on 8.11.1983 to vacate and deliver the vacant possession of the suit property.