B ANANTHAKRISHNAN Vs. KOVAI B JAYARAMAN

JUDGEMENT

(1.) 1. Defendant in O.S.No.218 of 1983 on the file of Principal Subordinate Judge's Court Coimbatore is the appellant

(2.) THE following substantial questions of law have been raised in the memorandum of appeal:

(3.) AFTER evaluating entire evidence, trial court came to the conclusion that the property absolutely belonged to first plaintiff and she has sufficient funds to purchase the property and the contention that she has purchased benami for grandfather is not true. Trial court further held that the occupation of building by defendant is only permissive and as a family member and therefore, he is liable to vacate the premises. It further held that plaintiffs 2 and 3 have become owners of the property. It decreed the suit as prayed for.