S. SHANMUGAM Vs. R. DHANRAJ

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 31.01.2019, passed in A.S. No. 313 of 2018, on the file of XVII Additional Judge, City Civil Court, Chennai, confirming the judgment and decree dated 20.03.2018, passed in O.S. No. 1994 of 2003, on the file of the XV 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 possession and damages.