T KARTHIKEYAN Vs. T NATARAJAN

JUDGEMENT

(1.) The unsuccessful defendant is the appellant herein.

(2.) The respondent/plaintiff filed the suit in O.S.No.1201 of 2009, on the file of O.S.No.10472 of 2009 on the file of the IV Assistant Judge, City Civil Court, Chennai, seeking for a direction to the defendant to deliver vacant possession of the schedule mentioned property and to pay future damages of Rs.5,000/ and for a permanent injunction, restraining the defendant, his men from in any manner, making material alteration in the schedule mentioned property.

(3.) For the sake of convenience, the parties herein will be referred as per the same rank assigned before the trial Court.