S. RANGASAMY AND OTHERS Vs. SEETHALAKSHMI AND OTHERS

JUDGEMENT

(1.) This batch of four appeals is directed against the order made in Application Nos. 1212, 1279 and 1280 of 1989 in C.S. Nos. 175 of 1989 under which judgment, a learned Judge of this Court has directed restoration of possession of the suit house to the plaintiff/first respondent.

(2.) The plaintiff has instituted the suit I or cancellation of and setting aside the sale agreement dated. 24.2.1989 filed as suit document No.l and for granting injunction restraining the defendants from interfering with or disturbing the plaintiff's possession. The facts as found in the plaint disclose the following:-

(3.) Alongwith the plaint presented in this Court, the plaintiff also filed the above-mentioned applications for temporary injunction and Application No. 1213 of 1989 for appointment of an Advocate-Commissioner to take an inventory of the articles in the suit premises. The said applications came up for orders on 3.3.1989. Learned trial judge has noted,