VEERASAMY Vs. JAYATHILAGAN

JUDGEMENT

(1.) No representation for the respondent.

(2.) The appellant is the defendant in O.S.No.252 of 1999 on the file of the District Munsif, Nagapattinam. The respondent/ Plaintiff filed the above said suit for recovery of possession of the suit property which is a shop bearing door No.23, Thittachery from the appellant/defendant.

(3.) The case of the respondent/plaintiff is that the appellant/defendant took the suit property on rent from one Mr.Rajesh, previous owner of the suit property for a period of 11 months from 01.01995 and that the monthly rent was fixed at Rs. 100/-.