MANGALI Vs. SAKKU BAI

JUDGEMENT

(1.) THIS Second appeal is focussed by the defendants/judgment debtors animadverting upon the judgment and decree dated 10.1.2013 passed by the XVI Additional City Civil Judge, Chennai, in A.S.No.436 of 2012 in confirming the judgment and decree dated 03.10.2012 passed by the X Assistant City Civil Judge, Chennai, in E.A.No.9971 of 2010 in E.P.No.3492 of 1988, which was one for declaration and for delivery of possession.

(2.) THE parties are referred to hereunder according to their litigative status and ranking before the lower Court.

(3.) BEING aggrieved by and dissatisfied with the said order passed by the Executing Court, the first appeal was filed for nothing but to be dismissed by the first appellate Court.