M JAMES PAUL RAJAN Vs. G NARENDRAKUMAR

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 30.10.2018 passed in A.S.No.34 of 2017 on the file of the Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 08.11.2016 passed in O.S.No.5505 of 2014 on the file of the 8th Assistant Judge, City Civil Court, Chennai.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The suit has been laid by the plaintiff for the relief of mandatory injunction directing the defendant to handover the original sale deed document No.62 of 2006 dated 05.01.2006, SRO, Thiruvallur along with the original provisional letter of Allotment dated 31.07.2000 to the plaintiff.