A DORAI Vs. R SUNDARA NAICKER

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 30.11.2006, made in A.S.No.524 of 2006, on the file of the II Additional City Civil Judge, Chennai, confirming the judgment and decree, dated 13.04.2006, made in O.S.No.10158 of 1990, on the file of the VII Assistant City Civil Judge, Chennai.

(2.) FOR the sake of convenience, the parties in the appeal are referred to as they have been arrayed in the original suit in O.S.No.10158 of 1990.

(3.) THE defendant had filed an amended written statement, denying the claims made by the plaintiff. THE defendants have stated that they have been living in the suit property for more than four decades. THE plaintiff was also one among the thirteen tenants, who were residing in the suit properties. It has also been stated that the defendants were not involved in any illegal activity and they are law abiding citizens. THE defendants had filed petitions under Section 9 of THE Chennai City Tenants' Protection Act, 1921, claiming the relief's as provided there under. In such circumstances, the suit filed by the plaintiff is devoid of merits and liable to be dismissed with costs.