M RAMALINGAM Vs. P JHANSI

JUDGEMENT

(1.) The defendant in O.S.No.10834 of 2010 on the file of the learned VII Additional Judge, City Civil Court, Chennai is the Revision Petitioner herein. The plaintiff therein is the respondent herein.

(2.) The respondent/plaintiff filed O.S.No.1863 of 2009 before the learned XIII Assistant Judge, City Civil Court, Chennai for Mandatory Injunction directing the Revision Petitioner/defendant to accept and execute and finish the works to be done by him as listed in the agreement for lease dated 05.06.2008.

(3.) According to the respondent/plaintiff, the Revision Petitioner signed a tripartite agreement with Karur Vysya Bank based on the lease agreement dated 05.06.2008 and received a loan of Rs.17,00,000/-. But her grievance is that the work is not completed. The respondent/plaintiff took out the premises on lease for the purpose of running a Honda Two Wheeler Showroom.