E. DAMODHARAN Vs. TRIPLICANE ANNADHANA SAMAJAM

JUDGEMENT

(1.) The defendant in O.S.No.2736 of 2003 on the file of the learned II Assistant Judge, City Civil Court, Chennai, is the appellant herein. The plaintiff in the suit is the respondent. The said suit was filed for recovery of the suit premises from the defendant and for permanent injunction restraining the defendant from carrying out any work in the suit property. By decree and judgment dated 06.12.2012, the trial court decreed the suit as prayed for and directed the defendant to vacate and hand over the vacant possession of the suit property to the plaintiff on or before 06.02.2013. The trail court also granted a decree for permanent injunction restraining the defendant from carrying out any work in the suit premises. Aggrieved by the same, the defendant filed an appeal in A.S.No.137 of 2013 on the file of the learned XV Additional Judge, City Civil Court, Chennai. The first appellate court, by decree and judgment dated 15.09.2014, dismissed the appeal thereby confirming the decree and judgment of the trial court. That is how, the defendant/appellant herein is now before this court with this second appeal.

(2.) This second appeal has come up today for admission. The respondent has made appearance through its counsel.

(3.) I have heard the learned counsel on either side and also perused the records carefully.