P.SUBBHULAKSHMI Vs. K.P.RAMASAMY

JUDGEMENT

(1.) The plaintiffs who were successful before the trial Court in their suit for declaration of plaintiffs' title over the suit property and with an alternate relief of mandatory injunction to remove the construction in the suit property, have approached this court in this appeal. Parties would be referred to by their respective ranks before the trial court. Pleadings:

(2.) The facts which provided a cause for the action to the plaintiffs are now stated:

(3.) The defendant has pleaded: While Perumal Naicker was alive, on 20.03.1992 under Ext.B.1 sale deed, the suit property was sold by him to one Janakaraj, and he in turn had sold the same to one Sonai on 01.07.2005 under Ext.B.3, sale deed. The Revenue Records too were mutated in the name of these purchasers. The defendant is only a Power of Attorney of the said Sonai, and that his principal (the purchaser under Ext.B.3) he had put up a compound wall around the property.