T. Ravindran, J. - (1.) Challenge in this second appeal is made by the defendants 1 & 2 against the decree and judgment dated 27.10.2009 made in A.S.No.552 of 2008 on the file of the VII Additional City Civil Court, Chennai, reversing the Decree and Judgment dated 23.11.2007 made in O.S.No.6229 of 2004 on the file of the VIII Assistant City Civil Court, Chennai.
(2.) The second appeal has been admitted and the following substantial questions of law are formulated for consideration in this second appeal:- (i) Whether in the absence of any leave and license agreement marked and proved by the respondents 1 to 4 or the deceased Murugammal to establish that the Bunk Shop was handed over to the appellants, the appellate Court could have given a finding that the deceased Murugammal handed over the Bunk Shop to the appellants when her husband Balaraman was allegedly ill? and (ii) When the alleged allotment letter dated 17.09.2004 is subsequent to the allotment letter given for the Bunk Shop to the appellants in the year 1985, whether the appellate Court is right in giving a finding that the respondents 1 to 4 and their predecessor Murugammal had a valid allotment order for the Bunk Shop?
(3.) The suit has been laid by the plaintiff for declaration, possession and damages.;