PARVATHI AMMAL Vs. M KUPPUSWAMY

JUDGEMENT

(1.) 1. The 1st defendant is the appellant. The plaintiff filed the suit for possession and injunction.

(2.) THE case of the plaintiff is as follows:

(3.) IT is seen from the pleadings that the plaintiff has totally suppressed the existence of the agreement entered into between her mother and brother on the one hand and the first defendant on the other. The suit is filed as though the first defendant was permitted to occupy the land by Munuswamy the father of plaintiff, But, in evidence, it is established that the first defendant is in possession of the property by virtue of the agreement. In this context, it would be useful to refer to the agreement.