K.JANSI RANI Vs. G.BALASUBRAMANIAN

JUDGEMENT

(1.) The First Appeals in A.S. No.591 of 2022 and A.S. No.31 of 2023, arise out of a judgment and decree in O.S. No.8156 of 2011 and A.S. No.200 of 2023, arise out of a judgment and decree in O.S. No.3873 of 2014 on the file of the II Additional City Civil Court, Chennai.

(2.) Pleadings in O.S. No.8156 of 2011.

(3.) Aggrieved by the dismissal of O.S. No.3873 of 2014, the plaintiffs have filed A.S. No.200 of 2023 and challenging the decree for recovery of possession, the appeal in A.S. No.591 of 2022 has been filed. As against the dis-allowing the claim for damages, the plaintiff in O.S. No.8156 of 2011, who is the 4th defendant in O.S. No.3873 of 2014, is the appellant has preferred A.S. No.31 of 2023.