K. RANGANATHAM CHETTY Vs. KOPPULU KANAKARATNAMMAH AND ORS.

JUDGEMENT

(1.) THE suit out of which this appeal arises was for specific performance of an agreement, dated the 12th August, 1943, to grant a lease of premises No. 1/90, Godown Street, Madras, for a period of 26 months at a monthly rental of Rs. 85. There was also a claim for damages which were alleged to amount to Rs. 10,000. The learned Judge dismissed the suit, and this is the plaintiff's appeal against the learned Judge's decision.

(2.) IT is necessary to refer to a few facts, although our task has been greatly lightened by Mr. Narasimha Aiyar, learned Counsel for the appellant, who has quite properly drawn our attention to the relevant provisions of law and has greatly shortened the time of disposal of this appeal.

(3.) IT is in those circumstances that the plaintiff instituted the suit, out of which this appeal arises, on the 14th December, 1945, and added the second and third defendants as parties, alleging, in effect, that all the defendants were conspiring together to prevent the plaintiff from obtaining possession.