RATHINAM Vs. G.K.CHENNIAPPAN

JUDGEMENT

(1.) Legal representatives of the sole defendant, are the appellants herein.

(2.) One GK Chenniappan appears to have filed a suit in O.S.No.268 of 2007 before the learned 3rd Additional District Judge, Gobichettipalayam at Erode, seeking declaration of his title to the suit property and for permanent injunction of the scheduled property on the ground that the 1st defendant is his wife, the defendants 2 to 4 are his daughters and 5th defendant is the son of his pre-deceased daughter.

(3.) The plaint proceeds on the basis that the plaintiff had purchased the property on 4/9/1995, for a valid consideration of a sum of Rs.3,68,000.00 and the eastern half with the tiled house was purchased in his name and the western half was purchased in the name of his wife. The specific plea of the original plaintiff is that the defendant was only a benamidar of the plaintiff and hence, he sought the relief.