B SUKUMAR Vs. SEKAR

JUDGEMENT

(1.) Challenge in this second appeal is made by the defendant against the Judgment and decree dated 18.12.2009 passed in A.S.No.694 of 2007 on the file of the V Additional Judge, City Civil Court, Chennai partially confirming the judgment and decree dated 18.07.2007 passed in O.S.No.8233 of 2006 on the file of the XII Assistant Judge (i/o) XVIII Assistant Judge, City Civil Court, Chennai.

(2.) The second appeal has been admitted and the following substantial questions of are formulated for consideration:

(3.) A reading of the plaint would go to show that the plaintiff has laid the suit for a direction to the defendant to pay the share of rental arrears of income collected from the tenants in the occupation of the plaint schedule property at the rate of Rs.2800/- per month from October 2001 to July 2006, amounting to Rs.1,62,400/- and also for a direction to the defendant to pay continuously the share of rental income to which, the plaintiff is entitled to, so long as the administration of the property is vested with the defendant.