SUBRAMANIAN Vs. VAIRAVAN

JUDGEMENT

(1.) Heard Mr.R.Vijayakumar, learned counsel appearing for the appellants and Mr.K.Balasundharam, learned counsel appearing for the respondent.

(2.) This appeal is filed to set aside the Judgment and Decree dated 30.08.2013 passed in A.S.No.15 of 2011 on the file of the Sub Court, Sivagangai confirming the Judgment and Decree dated 26.11.2010 passed in O.S.No.170 of 2005 on the file of the District Munsif Cum Judicial Magistrate Court, Thiruppathur.

(3.) The appellants herein are the defendants and the respondent herein is the plaintiff in the suit. The respondent herein has filed a suit in O.S.No.170 of 2005 against the appellants herein to evict the first appellant from the suit first schedule property and to evict the second appellant from the suit second schedule property and claiming Rs. 7,200/- (Rupees Seven Thousand and Two Hundred only) as compensation from each of the appellants. After the trial, the learned District Munsif, Thiruppathur decreed the suit. The appellants filed an appeal before the Sub Court, Sivagangai in A.S.No.15 of 2011 and the appeal was also dismissed by the Sub Court, Sivagangai confirming the order passed by the trial Court. The appellants filed this second appeal against the order passed by the first appellate Court.