A. MEENAKSHI Vs. K. KARTHICK

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 26.10.2018 passed in A.S.No.281 of 2015 on the file of the VI Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 10.06.2015 passed in O.S.No.6622 of 2012 on the file of the I 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 come to be laid by the plaintiffs against the defendant for the relief of declaration that the plaintiffs are entitled to the common user of the passage measuring 2' 9 x 37' i.e. 101.75 sq.ft. lying on the Northern side of the plaintiffs' house bearing No.207/1, 14th Street (Anna Street), G.K.M. Colony, Chennai - 82, as set out in the schedule for enjoying their common amenities such as service lane, Metro water, sewerage and Electricity service connections and for the relief of mandatory injunction directing the defendant and her assigns to remove the gate put up on the western entrance of the suit common passage and for the relief of permanent injunction.