S LINGAMURTHY Vs. ROSE AMMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 17.12.2018 passed in A.S.No.44 of 2016 on the file of the IV Additional Judge, City Civil Court, Chennai, confirming the fair order and Decreetal order dated 27.11.2015 passed in E.A.No.235 of 2012 in E.P.No.1625 of 2011 in O.S.No.1244 of 1987 on the file of the IX 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.) It is found that the petitioners/plaintiffs had preferred the suit against the defendants in O.S.No.1244 of 1987 for the reliefs of declaration, recovery of possession, rendition of accounts, past and future mesne profits.