MANONMANI SUNDARRAJ Vs. JALAL HAJEE ABDUL KARIM SAHIB

JUDGEMENT

(1.) This second appeal is focussed by the defendants, animadverting upon the judgment and decree dated 16.04.2010 passed by the learned V Additional Judge, City Civil Court, Chennai in A.S.No.448 of 2008 confirming the judgment and decree dated 17.12.2007 passed by the learned I Assistant Judge, City Civil Court in O.S.No.6327 of 2005.

(2.) The parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) Compendiously and concisely, the relevant facts, absolutely necessary and germane for the disposal of this Second Appeal would run thus: