VENKATACHALAM Vs. JAYACHANDRAN AND BROTHERS NAGAPATTINAM

JUDGEMENT

(1.) The facts in all these Second Appeals are similar and the plaints are identical in all the 5 cases except for the names of the defendants and the description of the properties.

(2.) Before setting out the facts of the case, the following are the details of the Second Appeals, the Suit Numbers. and the First Appeals against which the same has been filed. <IMG>JUDGEMENT_310_LAWS(MAD)2_2023_1.jpg</IMG> Since the plaintiff is same in all the 5 suits the parties are referred to in the same ranking in the respective suits. Plaintiff's case:-

(3.) The plaintiff in all the 5 suits has set out the following contentions:- The 5 suits are filed for declaration of the plaintiff's title and for recovery of possession of the properties subject matter of the respective suits. The plaintiff would contend that on 16/2/1991 he had purchased a larger extent measuring 11213 Sq.Ft. situate at Bharathiar Market Street from one K.Vijayakumar. The sale deed came to be registered on 22/2/1992 and possession was taken in respect of the property subject matter of the sale deed except for the strip of land in occupation of the defendants.