S DEVI Vs. V ANBURAJ

JUDGEMENT

(1.) The defendants 1 and 2 are the appellants before this Court. The first appeal is filed challenging the Judgement and Decree in O.S.No.4735 of 2007 on the file of the VI Additional Judge, City Civil Court, Chennai in granting the relief of specific performance in respect of A-Schedule property and ordering recovery of possession of the A-Schedule property and also directing the symbolic posession of the C-Schedule property. The property in question consist of three schedules and is a building bearing Door No.31/155, plot No.76, Chandrasekar Nagar, 4th street, Manali Road, Kodungaiyur, Chennai 600 118 within specified boundaries measuring an extent of 600 Sq.ft that is 20 feet x 30 feet. The B-Schedule property forms part of the A-Schedule property and measure 18 Sq. meter together with a house and electricity connection within specific boundaries and the C-Schedule property was a small portion in the A-Schedule property measuring 15.0 Sq. meter in which the plaintiff was carrying on business.

(2.) Plaintiff's case:

(3.) Written statement filed by the defendants 1 and 2: