B CHINNASAMY NAIDU Vs. C S MANI

JUDGEMENT

(1.) THE unsuccessful plaintiff before the Courts below has filed this Second Appeal.

(2.) ORIGINALLY the suit property belonged to one Mokshammal. She sold 1.47 acres of land under Ex.A3 to one Chandbasha under a sale deed dated 18.12.1980 and another 75 cents to one Chandra under Ex.A4 sale deed dated 17.2.78. The said Chandra sold the property purchased under Ex.A4 to Kiliammal under Ex.A5 sale deed dated 9.4.81. The plaintiff purchased the properties from Chandbasha under Ex.A1 sale deed dated 27.1.82, and from Kiliammal under Ex.A2 sale deed dated 6.3.82. on the basis of the abovesaid sale deeds, the plaintiff claims rights in the suit property.

(3.) THE trial Court accepting the case of the defendant dismissed the suit. So the plaintiff filed appeal in A.S.No.2 of 1998 on the file of the Sub Court, Tiruvallur. THE learned Sub Judge also confirmed the judgment and decree of the trial court and dismissed the Appeal. Hence this Second Appeal.