P. DEVENDRAN Vs. P. NATARAJAN

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiff against the judgment and decree dated 28.10.2010 made in A.S.No.415 of 2009 on the file of the VI Additional Judge, City Civil Court, Chennai confirming the judgement and decree dated 11.12.2008 made in O.S.No.5088 of 2005 on the file of the V Assistant Judge, City Civil Court, Chennai.

(2.) The first respondent has laid a suit against the appellant for possession and permanent injunction in O.S.No.4887 of 2005.

(3.) The appellant has a laid a suit against the first respondent in O.S.No.5088 of 2005 for mandatory injunction and permanent injunction. In both the suits, the Tamil Nadu Slum Clearance Board has been added as a formal party.