SYED ZADI Vs. C JAYACHANDER

JUDGEMENT

(1.) THIS Second appeal is focussed by the defendant animadverting upon the judgment and decree dated 11.01.2008 passed in A.S.No.434 of 2006 by the IV Additional Judge, City Civil Court, Chennai, confirming the judgment and decree of the VII Assistant Judge, City Civil Court, Chennai in O.S.No.1752 of 2001. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) COMPENDIOUSLY and concisely, the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus:

(3.) AS such, suggesting the following substantial questions of law, this Second Appeal was filed: