BHARATH PETROLEUM CORPORATION LTD Vs. UDHAYASHANKAR

JUDGEMENT

(1.) Being aggrieved against the Judgment in A.S. No.24 of 2015 on the file of the Principal District Judge, Kancheepuram, reversing the Judgment of the trial court in O.S.No.97 of 2005, the Plaintiff has preferred this Second Appeal.

(2.) The suit is filed for declaration that the plaintiff's right of renewal of the lease with regard to the suit property for a further period of 40 years from 01.09.2004 under the provision of Act 2 of 1976 from the defendants and for injunction.

(3.) The brief facts available for judging the plaintiff/appellant's claim are as follows:-