LAWRENCE Vs. ANANDAKUMAR ALIAS NAGENDRAKUMAR

JUDGEMENT

(1.) This Second Appeal has been filed against the judgment and decree dated 22.04.2013 passed by the learned VI Additional Judge, City Civil Court, Chennai, in A.S.No.201 of 2010 confirming the judgment and decree dated 26.08.2009 in O.S.No.4343 of 2007 passed by the learned I Assistant City Civil Judge at Chennai.

(2.) The appellats are defendants 1 and 2, 1st respondent is plaintiff and 2nd respondent is 3rd defendant. For the sake of convenience, the parties are referred to as per their rank in the original suit.

(3.) The plaintiff filed a suit in O.S.No.4343 of 2007 for the relief of recovery of vacant possession and for future damages.