B.VIJAYALAKSHMI Vs. RANE ENGINE VALVES LTD

JUDGEMENT

(1.) This second appeal has been filed challenging the concurrent findings of the courts below.

(2.) The Appellants are the defendants 1 and 2 in the suit O.S.No.8642 of 1989 on the file of the First Assistant City Civil Court, Chennai. The Appellants/defendants sold a large extent of land at Perunjeri Village, Ponneri Taluk, Thiruvallur District to the first respondent/plaintiff under a registered sale deed dated 16.12.1987 as document No.302 of 1988, Sub Registrar Office, Ponneri which was marked as Ex.A8 before the trial court.

(3.) The case of the first respondent/plaintiff is that along with other lands, poromboke land measuring an extent of 82 cents were also sold fraudulently by the Appellants/defendants 1 & 2 in their favour under the aforementioned sale deed (Ex.A8). Hence, the suit filed by the first respondent/plaintiff seeking recovery of the value of the land measuring 82 cents from the Appellants/defendants in O.S.No.8642 of 1989 on the file of the First Assistant City Civil Court, Chennai. The Appellants/defendants 1 & 2 have also filed their written statement in the said suit and denied the allegations of the first respondent/plaintiff.