T.Ravindran, J. - (1.) Challenge, in this second appeal, is made to the Judgement and Decree dated 27.06.2003 passed in A.S.No.165 of 2002 on the file of the VI Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 20.02.2002 passed in O.S.No.4289 of 1995 on the file of the VIII Assistant Judge, City Civil Court, Chennai.
(2.) The second appeal has been admitted on the following substantial questions of law: " (i). Whether finding of default in payment of ground rent can be presumed without any documentary evidence? (ii). Whether the landlord who has knowingly permitted the tenant to carry out the improvements in the superstructure be left out while offering the ground property for sale to others? (iii). Whether the appellant's right to claim preferrance in purchase of the schedule mentioned property is governed by the provisions of the City Tenants Protection Act."
(3.) The parties are referred to as per their rankings in the trial Court.;