K.M. RAJENDRAN Vs. SARITHA MARY ALEXANDER

JUDGEMENT

(1.) These two captioned appeals are taken together though the decree arises out of two independent suits but common question is involved and both the sites are part and parcel of Sy.No.19/6, over which defendant Nos.1 and

(2.) are asserting title. 2. The facts leading to the case are as under:

(3.) It is further pleaded that after conversion of the said lands, the legal heirs of Chowramma entered into an agreement of sale dtd. 26/8/1997 in favour of C.P. Selvaraj in respect of Sy.No.19/6 along with other lands and, on the very same day, Selvaraj reconveyed the property in favour of Smt. Papamma, Mariyappa, Smt. Theresamma and Rayappa. Upon receipt of the entire sale consideration, the said purchasers executed a registered General Power of Attorney in favour of C.P. Selvaraj, who, acting as GPA holder, formed a residential layout. The plaintiffs claim to have purchased the suit schedule sites from the GPA holder under registered sale deed dtd. 12/9/1998. Alleging that the defendants attempted to remove the fencing by engaging labourers, the plaintiffs instituted the present suits seeking injunction.