E SIVANESAN Vs. SATHARIA AHLE SUNNATH JAMATH MOSQUE

JUDGEMENT

(1.) This second appeal is focussed by the original Defendant, animadverting upon the judgment and decree dated 03.11.2009 passed in A.S. No. 620 of 2008 by the learned II Addl. Judge, City Civil Court at Chennai, confirming the judgment and decree of the I Assistant Judge, City Civil Court at Chennai in O.S. No. 667 of 2007. 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.) The Defendant filed the written statement.