KRISHNA KUMAR Vs. RAMADASAN

JUDGEMENT

(1.) THE plaintiff in O.S. No.1/2006 is the appellant in RSA No.935/2013. He is the defendant in O.S. No.817/2006. The suit O.S. No.1/2006 was dismissed. Accordingly, in the other suit, a decree for injunction was passed against him.

(2.) THE plaint schedule property originally belonged to Parameswaran, the father of the plaintiff in O.S. No.1/2006. Parameswaran executed the sale deed in respect of 6 cents of land in favour of the 1st respondent ( his son -in -law) in 1986. It is stated that out of that 6 cents of land 3 cents had already been sold to others. It is also stated that Parameswaran had executed a sale deed in respect of 34 cents of land in favour of another daughter.

(3.) IT was held by the Apex Court in State of Haryana v. Mukesh Kumar and Others - (2011) 10 SCC 404: