K KARUPPASAMY Vs. K ALAGAMMAL

JUDGEMENT

(1.) The defendant in the suit in O.S.No.83 of 2013 on the file of the District Munsif Court, Virudhunagar, is the appellant in the second appeal.

(2.) The respondent in this appeal, as plaintiff, filed the suit in O.S.No.83 of 2013 before the District Munsif Court, Virudhunagar for recovery of arrears of rent for a period of 108 months and for future mesne profit.

(3.) The plaintiff and the defendant are distant relatives and the suit property belongs to the plaintiff. Since the defendant approached the plaintiff to let out the suit property, the plaintiff agreed to let out the property and there was an oral rental agreement enabling the defendant to reside in the place. The rent was also fixed at Rs. 200/- and a sum of Rs. 1,000/- was paid by the defendant as advance. The defendant also agreed to pay monthly rent on or before the 10th of every succeeding month.