TIRISANKU Vs. KASINATHAN

JUDGEMENT

(1.) The unsuccessful plaintiff in O.S.No.1197 of 1985 before the learned District Munsif, Villupuram, is the appellant in this second appeal.

(2.) Heard both sides.

(3.) The appellant/plaintiff filed a suit for declaration and injunction based on a sale deed dated 5.10.1984 marked as Ex.A2, for having purchased the suit property of an extent of 1 acre 20 cents.