PADMAJA ASHOK Vs. E RAJYASREE

JUDGEMENT

(1.) The second defendant in the suit filed this appeal as against the judgement and decree dated 4.8.2000 passed by the learned the V Additional City Civil Judge, Madras, in O.S.No.1927 of 1996, which was filed for declaration and for obtaining delivery of vacant possession of the property described in the schedule of the plaint.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this appeal would run thus: