(1.) This Second Appeal is filed challenging the judgment and decree dtd. 16/8/2019 in A.S.No.348 of 2018 of learned II Additional City Civil Court, Chennai, confirming the judgment and decree dtd. 24/7/2018 in O.S.No.1245 of 2013 on the file of learned II Assistant Judge, City Civil Court, Chennai.
(2.) First respondent filed the suit in O.S.No.1245 of 2013 seeking the following reliefs:-
(3.) The case of the first respondent/plaintiff, in brief, is as follows:-