M.NARAYANASAMY MUNTHADI Vs. N.KUPPAN

JUDGEMENT

(1.) The defendants are the appellants in the Second Appeal.

(2.) The first respondent/plaintiff filed a suit seeking for the relief of declaration of title and permanent injunction.

(3.) The case of the plaintiff is that the first item of the suit property was purchased from one Vajeeravelu Reddi through a registered sale deed dtd. 19/4/1995, marked as Ex. A.1. The second item of the suit property was purchased from one Sembeti Muniammal through a registered sale deed dtd. 24/4/1995, marked as Ex. A.2. According to the plaintiff, the total extent of both the properties put together measures nearly 7 acres.