A/M. ALADI MARIAMMAN TEMPLE Vs. GOVINDASAMY CHETTIAR

JUDGEMENT

(1.) The present Second Appeals on hand are preferred against the judgments and decrees passed by the Additional Sub Court, Nagapattinam in A.S.Nos.3132 of 2004, confirming the judgments and decrees passed by the District Munsiff at Nagapattinam in O.S.Nos.354355 of 2000 dated 19.11.2003.

(2.) The parties are referred as per the ranking in the Trial Court.

(3.) The plaintiff is the appellant in the present Second Appeals. The plaintiff filed the Civil Suits in O.S.Nos.354355 of 2000 for recovery of possession. The plaintiff is the owner of the property to an extent of three cents dry land in R.S.No.243/17 in No.106, Vaimedu Village, Vedaranyam Taluk. The property belongs to the plaintiff Temple was initially leased to the defendants for the annual rent of Rs. 20.00(Rupees Twenty only). The defendants were the chronic defaulters even in respect of the meagre amount of annual rent fixed by the plaintiff Temple. On account of the fact that the defendants failed to pay the annual rent as agreed in the lease agreement, the plaintiff issued a notice to the defendants and subsequently filed O.S.Nos.354355 of 2000 before the District Munsiff Court, Nagapattinam for recovery of possession, damages and past and future profits.