O ANTHONYAMMA Vs. S MARIYAMMA

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 04.07.2014 passed in A.S.No.81 of 2003 on the file of the VI Additional Judge, City Civil Court, Chennai, reversing the judgment and decree dated 23.10.2002 passed in O.S.No.2718 of 1992 on the file of the V Assistant Judge, City Civil Court, Chennai.

(2.) Considering the scope of the issues involved between the parties as regards the subject matter lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.

(3.) The suit has been laid by the plaintiff for the reliefs of declaration, recovery of possession and permanent injunction.