D KRISHNAMURTHY Vs. ARULMIGHU SRINIVASA PERUMAL KOIL EGMORE

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 21.2.2007, made in A.S.No.90 of 2006, on the file of the Additional District Court, Fast Track No.II, Chennai, confirming the judgment and decree, dated 2.3.2005, made in O.S.No.417 of 1982, on the file of the XII Assistant City Civil Court, Chennai.

(2.) THE defendant in the suit, in O.S.No.417 of 1982, is the appellant in the present second appeal. THE plaintiff in the said suit is the respondent herein. THE suit, in O.S.No.417 of 1982, had been filed praying for a decree directing the defendant to deliver vacant possession of the suit property to the plaintiff, and for costs.

(3.) IT had also been stated that the suit property had been exempted from the provisions of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, vide G.O.Ms.No.2000, Home, dated 16.8.1976. However, since, the defendant had not vacated the suit property, the plaintiff had filed the suit, in O.S.No.417 of 1982.