(1.) Challenge in this second appeal is made to the Judgment and Decree dtd. 13/11/2013 made in A.S.No.266 of 2012 on the file of the XV Additional Judge, City Civil Court, Chennai reversing the Judgment and Decree dtd. 3/1/2012 made in O.S.No.7329 of 2010 on the file of the XVIII Assistant Judge City Civil Court, Chennai.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit for recovery of possession, damages and costs.