PUNJAB ASSOCIATION Vs. SWAMI HATHIRAMJEE MUTT

JUDGEMENT

(1.) THIS appeal is focussed at the instance of the first defendant as against the judgment and decree dated 17.10.2008 passed by the learned VI Additional Judge, City Civil Court, Chennai in O.S.No.4720 of 2005, which was filed for recovery of possession of the suit property.

(2.) THE parties, for convenience sake, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) THE learned counsel for the appellant/first defendant placing reliance on the grounds of appeal would pyramid his argument, the sum and substance, the pith and marrow of the same would run thus: