KRISHNAVELI Vs. GURUNATHAN

JUDGEMENT

(1.) The present appeal is preferred by the plaintiffs against the judgment and decree, dtd. 29/6/2001 passed in A.S.No.133 of 2001 on the file of the Sub Court, Kumbakonam.

(2.) The suit is filed by the first plaintiff for recovery of possession from her tenant after duly terminating the tenancy.

(3.) The case of the plaintiffs in brief is that: