- (1.) This civil suit has been filed to pass a judgement and decree, against the Defendant:- a) directing the Defendant or any other person claiming through him to quit and deliver vacant possession of the property viz. 12A, New Giri Road, T.Nagar, Chennai-17 and more particularly described in the schedule. b) directing the Defendant to pay mesne profits of Rs.54,00,000/- (Rupees Fifty Four Lakhs Only) at the rate of Rs.1,50,000/- per month till this date. c) directing the Defendant to pay mesne profits at Rs.1,50,000/- per month from the date of the plaint till the date the Defendant delivers vacant possession of the suit property to the Plaintiff. d) directing the Defendant to pay the costs of the suit to the Plaintiff.
(2.) The Plaintiff is the Madras Seva Sadan, a Society, registered under the Societies Registration Act, 1860 and represented by its Honorary General Secretary, Mrs.C.Prema Kumar and the Defendant Dr.V.N.Rao alias Nicolas Vincent Rao is her own brother.
(3.) It had been stated in the plaint that the suit property at No. 12-A, New Giri Road, T.Nagar, Chennai-600 017 had been acquired by the Plaintiff under two Sale Deeds, both dated 02.02.1976 and both registered on 09.02.1976 as Document Nos.593 and 594 of 1976 in the office of the Registrar, North Madras. The first Sale Deed related to land to an extent of 8 grounds and the second Sale Deed is related to land of 4 grounds. A building to an extent of about 2 grounds is on the Eastern portion and the rest of the 12 grounds are vacant lands.;