S. GOMATHI Vs. S. BALASUBRAMANIAN

JUDGEMENT

(1.) The Legal Representatives of the Defendants are the Appellants before this Court.

(2.) The Appeal arises in respect of the Judgment and Decree passed by the learned IV Additional Judge, City Civil Court, Chennai in A.S. No.238 of 2017 in and by which the learned Judge has reversed the Judgment and Decree passed by the XII Assistant Judge, City Civil Court, Chennai in O.S. No.6422 of 2013.

(3.) The Suit is filed for the following relief: "to declare the unilateral revocation, dtd. 28/2/2006 Doc.No.832 of 2006 SRO; Anna Nagar, cancelling the Settlement Deed, dtd. 14/7/2004 Doc.No.2934 of 2004 SRO; Anna Nagar is illegal, invalid, null and void not binding on the Plaintiff."