INSTITUTO HISPANIA Vs. VINOLIA LOBO

JUDGEMENT

(1.) HEARD both sides.

(2.) A. NO. 1836 of 2009 is filed to reject the plaint in C. S. No. 788 of 2008. A. No. 1837 of 2009 is filed seeking to revoke the leave granted on 01. 08. 2008 in a. No. 3500 of 2008 in C. S. No. 788 of 2008.

(3.) THE suit is filed by the plaintiff/respondent herein against the defendants (a) for declaration that the licence in favour of the defendants pertaining to a portion of the first floor of the premises in No. 3, Nimmo Road, Santhome, chennai-4 stands terminated with effect from 31. 10. 2007; (b) for a direction to the defendants to vacate and hand over the possession of that portion in the first floor set out in the schedule and for payment of Rs. 40,000/- per month as damages for unlawful occupation and use of first floor; and also (c) for a permanent injunction, restraining the defendants from interfering with the possession of the plaintiff in the premises.