M MANICKAM Vs. R RUKMINI

JUDGEMENT

(1.) DEFENDANTS, who suffered a decree before both the courts below, have preferred the present second appeal.

(2.) THE suit is one for declaration of title with respect to B schedule property and also for delivery of vacant possession. The plaintiffs also sought for past arrears of rent and future rent.

(3.) IT is the case of the plaintiffs/respondents that the plaintiffs purchased A schedule property from one Vamannan by virtue of the sale deed dated 17. 10. 1978. The husband of the first defendant and father of the second defendant was let in possession of B schedule property by Vamannan as tenant on a monthly rent of Rs. 10/=. Claiming that Marumuthu, husband of the first defendant, attorned the tenancy and subsequently paid rent for a few months after the purchase of the suit B schedule property by the plaintiffs, the plaintiffs have sought for the aforesaid reliefs having failed to obtain a relief of eviction before the Rent Controller, for there was a live dispute raised by the defendants as to the title to B schedule property.