D MOHANA Vs. T VEDAGIRI

JUDGEMENT

(1.) THIS Second appeal is focussed by the defendant, animadverting upon the judgment and decree dated 29.10.2009 passed by the IV Additional Judge, City Civil Court, Madras, in A.S.No.148 of 2009 confirming the judgment and decree dated 25.82008 passed by the XVI Assistant Judge, City Civil Court, Madras, in O.S.No.6081 of 2007, which was filed for recovery of possession.

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

(3.) THE indubitable and indisputable or atleast the undeniable facts would run thus: