ARUMUGA MUDALIAR (DIED) Vs. MAHARAJAN

JUDGEMENT

(1.) The defeated defendant is the appellant herein.

(2.) The plaintiff filed the suit, in O.S.No.28 of 2002, before the learned Additional District Munsif, Tenkasi, seeking recovery of possession, rent and for costs.

(3.) After contest, the learned Additional District Munsif, Tenkasi, by Judgment and Decree, dated 30.04.2004, decreed the suit.