GOVINDAMMAL Vs. MAHARANI

JUDGEMENT

(1.) THE plaintiff in O.S.No.487 of 2007 on the file of the Principal District Munsif Court, Salem, is the appellant.

(2.) THE appellant/ plaintiff filed the suit for declaration that the sale deed dated 10.9.1980 executed by Valliammal on behalf of the defendants 3 and 4 who are minors at the time of sale deed is void ab-initio and also not binding on the plaintiff and consequentially for permanent injunction.

(3.) THE 3rd defendant filed the statement admitting the case of the plaintiff and prayed for passing a decree in favour of the plaintiff.