R ARUNKUMAR Vs. K MALAISAMI

JUDGEMENT

(1.) THE above appeal has been filed by the appellant / plaintiff, against the award and decreetal order dated 31.01.2011 made in I.A.No.82 of 2010 in O.S.No.10123 of 2010, on the file of Fast Track Court - I, City Civil Court, Madras.

(2.) THE short facts of the case are as follows:

(3.) THE plaintiff further stated that a friend approached him in the month of August 2008, evincing interest in developing the plaint schedule mentioned property, thereafter he verified the title of the property and came to know the above mentioned facts that the property was alienated in favour of the defendant on 07.03.1986 by way of registered sale deed bearing document No.99 of 1986 on the file of Sub Registrar, Sowcarpet. Hence, the suit has been filed by the plaintiff.