S. PERIYASAMY Vs. D. RAJASEKAR

JUDGEMENT

(1.) The plaintiff in O.S. No.1512 of 2012 on the file of the learned XIV Assistant Judge, City Civil Court, Chennai is the appellant herein. The respondent is the sole defendant in the suit. The said suit has been filed seeking the following relief:

(2.) The Trial Court by decree and judgment dated 26.02.2013, dismissed the suit. As against the same, the appellant field an appeal before the learned VII Additional Judge, City Civil Court, Chennai and the lower Appellate Court by decree and judgment dated 28.04.2014 confirmed the decree and judgment of the Trial Court. Aggrieved over the same, the appellant is before this Court with this second appeal.

(3.) This second appeal has came up today for admission. I have heard the learned counsel appearing for the appellant and perused the records carefully.