VASANTHA Vs. KASTHURI

JUDGEMENT

(1.) The plaintiff is the appellant in this Second Appeal.

(2.) The plaint averments are:

(3.) The defendant a tenant under the erstwhile owner for a rent of Rs.200/ per month in a portion of the suit property. After purchase of the property by the plaintiff, the defendant refused to pay the rent. Notice to vacate was issued to her on 30.04.1996. The defendant neither vacated non replied to the notice. Hence suit for vacant possession and recovery of rental arrears and damages for use and occupation.