K LOGANATHAN Vs. L KANDASAMY; K JAYAVELU

JUDGEMENT

(1.) Challenge in this Memorandum of Second Appeal has been made to the Judgment and Decree dated 11.12.2013 and made in the Appeal in A.S.No.337 of 2013 on the file of the learned XVII Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 6.8.2013 and made in O.S.No.5932 of 2011 on the file of the learned VIII Assistant Judge, City Civil Court, Chennai.

(2.) The appellant herein is the defendant in the suit in O.S.No.5932 of 2011 whereas the respondents are the plaintiffs.

(3.) It is manifested from the records that the respondents (plaintiffs) have filed the above suit in O.S.No.5932 of 2011 against the appellant (defendant) to direct him to vacate and deliver vacant possession of the suit schedule property to them. This suit was contested by the appellant. On appreciation of both oral and documentary evidence, the Trial Court on 6.8.2013 had proceeded to allow the suit granting Decree as prayed for. Having been aggrieved by the Judgment and Decree passed by the Trial Court, the appellant has preferred an Appeal in A.S.No.337 of 2013 on the file of the XVII Additional Judge, City Civil Court, Chennai.