R PUSHPARAJ Vs. ALAGESAN

JUDGEMENT

(1.) The above Second Appeal arises against the Judgment and Decree in A.S.No.26 of 2015 on the file of the I Additional City Civil Court, Chennai in and by which the learned Additional Judge had confirmed the Judgment and Decree passed by the I Assistant City Civil Judge, Chennai in O.S.No.4344 of 2012. The plaintiffs are the appellants. The parties, for the ease of the reference, are referred to in the same ranking as in the suit and the following is the crux of the dispute.

(2.) The plaintiffs had filed the suit O.S.No.4344 of 2012 on the file of the I Assistant City Civil Court, Chennai for the following relief:

(3.) The suit property is a room in the eastern side of the property bearing old No.111, New Door No.221, Balakrishnan Road, Ganeshpuram, Mylapore, Chennai 600 004 which consists of a total of three rooms.