SARASWATI Vs. S GANAPATHY

JUDGEMENT

(1.) This appeal is against a judgment dated 30th April, 1998.

(2.) Briefly stated the facts are as follows : The 2nd respondent was the owner of properties bearing Survey No. 7/232 (New) as well as Survey No. 7/229 (New). On 27th February, 1973 the 2nd respondent sold Survey No. 7/232 (New) to the appellants. The sale deed mentioned the area to be 3341 sq. ft. and also gave certain descriptions of the said property.

(3.) On 30th April, 1973 th 2nd respondent sold Survey No. 7/220 (New) to the 1st respondent. This sale deed mentioned that the said property was of an area of 512 sq. ft. and also gave measurements of the property.