KALASEKAR Vs. CHEVALIER T.THOMAS EDUCATIONAL TRUST

JUDGEMENT

(1.) Aggrieved over the concurrent findings made in A.S.No.208 of 2007 dated 9/10/2007 on the file of the learned Additional District Judge, Fast Track Court No.V, Chennai and in O.S.No.1577 of 2004 dated 1/12/2006 on the file of the learned II Assistant Judge, City Civil Court, Chennai, the appellant, who is the plaintiff in the above referred suit, is before this Court with the present Second Appeal.

(2.) Before the trial Court, the appellant / plaintiff herein filed the suit, seeking the relief of declaration, declaring that the order passed by the defendant dated 16/3/2004, as illegal and void and consequentially, for the relief of injunction, restraining the respondent, his men and servant, in implementing the order dated 16/3/2004.

(3.) By judgment and decree dated 1/12/2006, the learned II Assistant Judge, City Civil Court, Chennai, had dismissed the suit with entirety. Challenging the same, the appellant preferred an appeal, in A.S.No.208 of 2007 on the file of the learned Additional District Judge, Fast Track Court No.V, Chennai. By judgment and decree dated 9/10/2007, the learned Additional District Judge, Fast Track Court No.V, Chennai, after confirming the findings arrived at by the trial Court, dismissed the appeal. Feeling aggrieved over the judgment and decree, the plaintiff in the suit, preferred this Second Appeal.