JAGADESH PRASAD SHARMA Vs. MADRAS ADI GAUR SABHA

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 12.11.2007 passed in A.S.No.515 of 2006 on the file of the 1st Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 27.02.2006 passed in O.S.No.2593 of 2002 on the file of the XIII Assistant Judge, City Civil Court, Chennai.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The plaintiff in O.S.No.2593 of 2002 is the appellant in the second appeal.