S.JALAJA Vs. KASTURI

JUDGEMENT

(1.) Feeling aggrieved by the Judgment and Decree dated June 04, 2016 passed in O.S.No.11820 of 2010 by the 'learned I Additional Judge, City Civil Court, Chennai' ['Trial Court' for brevity], the defendant therein has filed this Appeal Suit under Section 96 read with Order XLI Rule 1 of 'the Code of Civil Procedure, 1908' ['CPC' for short].

(2.) For the sake of convenience, hereinafter, the parties will be referred to as per their array in the Original Suit.

(3.) To be noted, the plaint was first presented by the plaintiff before this Court on August 28, 2001 and taken on file as C.S. No.728 of 2001. Thereafter, in view of the change in pecuniary jurisdiction brought by the amendment made in Chennai City Civil Courts Act, 1892 through Tamil Nadu Civil Courts and Chennai City Civil Court (Amendment) Act, 2010 (T.N.Act 19 of 2010), the Suit was transferred to the Trial Court and renumbered as O.S. No.11820 of 2010.