P S VENKATARAJAN Vs. C DEVAN

JUDGEMENT

(1.) The unsuccessful plaintiff before both the Courts below, is the appellant herein.

(2.) The plaintiff filed a suit for recovery of possession from the defendant, who is admittedly the tenant under him.

(3.) The plaintiff having contended that the defendant, who was the tenant under the vendor of the plaintiff vacated the suit property enabling the plaintiff to put up a new construction and thereafter occupied the suit property on completion of the new construction, as on 14.4.1991 laid the suit for the aforesaid relief, after issuing statutory notice to the defendant to vacate the premises.