BEYATREES ANTONY Vs. A K MANI

JUDGEMENT

(1.) THIS second appeal is filed by the LRs of D2, inveighing the judgment and decree dated 18.2.2009 passed by the VI Additional Judge, City Civil Court, Chennai, reversing the judgement and decree dated 14.8.2007 passed by the XVII Asst.City Civil Court, Chennai (in-charge) in O.S.No.459 of 2002, which was filed for recovery of money and for permanent injunction.

(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.) ON hearing both sides, I am of the view that the following substantial question of law would arise for consideration: