KALAIMANI (DIED) Vs. K.T. SURIYAPRAKASH

JUDGEMENT

(1.) The concurrent Judgments and decrees passed in O.S.No.66 of 2014 by the Additional Subordinate Court, Dindigul and in A.S.No.3 of 2017, on the file of the Additional District Court, Dindigul, are being challenged in the present Second Appeal.

(2.) Originally, one Kalaimani as plaintiff has instituted a suit in O.S.No.66 of 2013 on the file of the trial Court for the relief of declaration, permanent injunction and also to declare the sale deed, dtd. 16/4/2009 of the first respondent herein in respect of the suit property as null and void, wherein, the present respondents have been shown as defendants.

(3.) For the sake of convenience, the parties are referred to as, as described before the trial Court.