AMUTHA Vs. M CHAKRAVARTHY

JUDGEMENT

(1.) THE Plaintiffs are the Appellants. THE Plaintiffs filed a Suit for injunction to restrain the Defendants 1, 2 & 4 to 7 from alienating or encumbering the suit properties to any third parties in any manner whatsoever and also for permanent injunction restraining the Third Defendant from registering any document that may be presented by Defendants 1, 2, 4 to 7 in respect of the suit properties.

(2.) THE case of the Appellants/Plaintiffs was that one Muniappa Chetty was the owner of the suit property and he executed the Power of Attorney on 29.10.1980 in favour of Defendants 1 & 2 for arranging the marriage of the Plaintiffs and to maintain the Plaintiffs and to give them seervarisai and the Defendants 1 & 2 have not acted as per the direction given in the Power of Attorney and the Defendants 1 & 2 did not take any steps to perform the marriage of the Plaintiffs 2 to 5 & 8 and they also started spending the money derived from the income from the suit properties and the First Defendant died on 18.11.1998 leaving behind the Defendants 4 to 7 as his legal heirs and as the Defendants 1, 2, 4 to 7 are not acting as per the terms of the Power of Attorney, the Suit was filed for injunction. It is further stated that Muniappa Chetti, the Principal also died on 6.9.1981 without leaving any legal heir.

(3.) THE Second Appeal is admitted on the following Substantial questions of Law: