VENKITAMMAL Vs. AMIRTHAM ACHI

JUDGEMENT

(1.) THIS second appeal is directed against the judgment of the learned Subordinate Judge, Periakulam in A.S.No.90 of 1983 dated 25.10.1984, confirming the judgment of the learned District Munsif, Periakulam, in O.S.No.838 of 1980 dated 25.2.1983.

(2.) THE defendants in the suit are the appellants in the above second appeal. THE suit was filed by the plaintiff for possession and for damages arising out of the use and occupation of the property belonging to the plaintiff by the defendants.

(3.) THE finding as regards the non-payment of Rs. 15,500 by the defendants and the consequent finding as rendered by both the courts below that the defendants had not complied with the terms of the agreement, has to be sustained, being a pure question of fact.