SANJAYKUMAR CHORDIA Vs. MAHAVEER AND COMPANY HUF

JUDGEMENT

(1.) THIS second appeal is focussed by the defendants, inveighing the judgment and decree dated 11.7.2007 passed by the III Additional Judge, City Civil Court, Chennai, in A.S. No. 573 of 2005 reversing the judgment and decree dated 13.9.2005 passed by the XIV Asst.City Civil Court, Chennai, in O.S. No. 574 of 1999, which was filed for recovery of possession of the suit property and for damages etc.

(2.) THE parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) ACCORDINGLY, the following substantial questions of law are found suggested in the second appeal.