C. NAGARAJAN Vs. KALYANASUNDARAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgment and decree dated 24.12.2003 passed in A.S.No.84 of 1998 on the file of the Additional District Judge, Fast Track Court, Kancheepuram, confirming the judgment and decree dated 08.08.1995 passed in O.S.No.1217 of 1990 on the file of the Principal District Munsif Court, Kancheepuram.

(2.) The unsuccessful plaintiff in O.S.No.1217 of 1990 is the appellant in this second appeal.

(3.) The suit has been laid by the plaintiff viz., Krishnaveni Ammal against the defendants for the relief of declaration that the Court sale deed 30.07.1962 in favour of the first defendant is a nullity ab initio and for recovery of the possession of the suit property from the third defendant after the demolition of the superstructure, if any.