VENKATARAJA Vs. VIDYANE DOURERADJAPERUMAL (D) THR.LRS.

JUDGEMENT

(1.) These appeals have been preferred against the impugned judgment and order dated 12.12.2003 passed by the High Court of Madras in Second Appeal Nos. 1536-1537 of 1991, by way of which the common judgment and decree passed by the First Additional District Judge in A.S. No. 198 of 1983 and A.S. No. 43 of 1988 were set aside, and the suit O.S. No. 58 of 1982, was dismissed, holding that the suit filed by the plaintiff, father of the appellant herein, is not maintainable.

(2.) Facts and circumstances giving rise to these appeals are that:

(3.) Shri R. Venkataramani, learned senior counsel appearing for the appellants has submitted that the High Court had committed an error by holding that Thayanayagy Ammalle had acquired an absolute title over the suit property, and that by selling the suit property to Vedavalliammalle, who had purchased the suit property from her, vide sale deed dated 16.7.1959, Vedavalliammalle, had become the absolute owner of the suit property and that the sale deed (Ext. A-4) was not null and void.