RAJAN Vs. RENJITHA

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the respondents.

(2.) Additional defendants 2 and 3 in O.S No.696 of 1998 on the file of the II Additional Munsiff's Court, Neyyattinkara are the appellants. Plaintiffs and other defendants are the respondents. The suit was originally one for injunction and later amended for a declaration of title in respect of plaint schedule property and for setting aside Ext.B1 sale deed executed in favour of the appellants.

(3.) Short facts are as follows :