VAITHIYALINGAM Vs. KARUNAKARAN

JUDGEMENT

(1.) The defendants in O.S.No.50 of 2014, having suffered a decree for permanent injunction at the hands of the Courts below, have come up with this Second Appeal.

(2.) The suit was filed by the plaintiff claiming that he is the owner of the suit property and on 25.01.2014, while he was doing certain maintenance work in the suit property, the defendants attempted to interfere with his possession.

(3.) The suit was resisted by the defendants contending that the plaintiff has entered into an agreement of sale, agreeing to convey a portion of the suit property to the defendants on 06.06.2013. It is also claimed that the suit has been engineered only to enhance the sale consideration in the sale agreement. The defendants would specifically admit the title and possession of the plaintiff in the written statement itself.