SUCHITRA DEVI Vs. NAGINENI SUJATHAMMA

JUDGEMENT

(1.) The 2nd defendant in the suit in OS.No.785/2008 is the appellant in the above Second Appeal.

(2.) The respondents in the Second appeal are the wife and children of late Sri.Chengaiah Naidu.

(3.) The respondents as plaintiffs, filed the suit in OS.No.785/2008 on the file of the learned District Munsiff cum Judicial Magistrate, Sriperumbudur, for declaration, declaring the fraudulent Power of Attorney Deed dtd. 6/9/1989 as null and void and not binding on the plaintiffs. The suit is also for a declaration that the Sale Deed dtd. 16/6/1990 registered on 10/10/1990 on the file of Sub Registrar of Assurances, Sriperumbudur, registered on the strength of fraudulent Power of Attorney Deed dtd. 6/9/1989 executed by the 1st defendant in favour of the 2nd defendant is null and void and for consequential permanent injunction restraining the defendants from in any manner encumbering or alienating the suit schedule property which is an extent of 5.60 acres situated in Sriperumbudur Village in the registration District of Tiruvallur, detriment to the interest of the plaintiffs using the fraudulent Sale Deed dtd. 7/6/1990 registered on 10/10/1990 vide Doc.No.4943/1990.