S.VIJAYAKUMAR Vs. G.KESAVAN

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff, animadverting upon the judgment and decree dated 28.08.2012 passed by the learned IV Additional Judge, City Civil Court, Chennai in A.S.No.211 of 2010 in confirming the judgment and decree dated 21.07.2009 passed by the learned VII Assistant Judge, City Civil Court in O.S.No.4659 of 2008.

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

(3.) ULTIMATELY the trial Court dismissed the suit. As against which, the first appeal was filed by the plaintiff. During the pendency of the first appeal, Advocate Commissioner was appointed to visit the suit property, measure it and to submit his report with a sketch. Accordingly, the Commissioner submitted his report with sketch. Finally, the first appellate court dismissed the appeal, confirming the judgment and decree of the trial court.