B. SELVAM Vs. P.R. RAVI SANKAR

JUDGEMENT

(1.) These matters are heard through "Video Conferencing".

(2.) The issue involved in all the three Civil Revision Petitions are interlinked and hence, they are disposed of by this common order. The parties are referred to as per their rank in C.R.P. (PD). No. 427 of 2017.

(3.) The 1st petitioner is 1st defendant, 2nd petitioner is third party and impleaded as 2nd defendant in O.S. No. 398 of 2010 on the file of the Sub Court, Tambaram. The respondents filed the said suit for declaration to declare that the respondents are owners of the suit property after the death of their mother, as a legal heirs of the deceased Saraswathi Ammal and the sale deed in favour of late Saraswathi Ammal is valid and binding on the petitioners, for a direction to the petitioners to quit and deliver vacant possession of the suit property and for damages. According to the respondents, their mother Saraswathi Ammal purchased the suit property from one Logambal by sale deed Document No.513 dated 14.02.1994. After the death of their mother, the respondents have become absolute owner and filed suit for the relief stated above.