(1.) THE first defendant in O.S.No.583 of 1997 on the file of the Principal Sub Court, Salem, is the petitioner in the above C.R.P.
(2.) IN the said suit, the first respondent/plaintiff is seeking the following reliefs:- a. Declaring the plaintiffs title to the suit property. b. Permanently injuncting the first defendant and his men from interfering with the peaceful possession and enjoyment of the suit property and trespass into the suit property or to create any encumbrance over the same or in the alternative, direct the first defendant to deliver vacant possession of the suit property to the plaintiff within such time as this Honourable Court may fix and in default permit the plaintiff to execute the decree and recover possession.
(3.) IT is the case of the first respondent that as a third party to the suit in O.S.No.800 of 1990 he pleaded in the plaint that the decree was passed on the basis of a false, fraudulent and created agreement of sale between P.Sengottu Velu Gounder and the first defendant.