L. DURAIVEL Vs. N. PADMAVATHY

JUDGEMENT

(1.) Plaintiffs in the suit in OS.No.192/2011 on the file of the District Munsif Court, Madurantakam, are the appellants in the above Second Appeal.

(2.) The appellants/plaintiffs are the sons of late Sri.P.Loganatha Gramani. The appellants filed the suit in OS.No.192/2011 for declaration, declaring the Sale Deed dtd. 10/2/2011 executed by defendants 1 and 2 in favour of 3rd defendant and registered as Doc.No.505/2011 on the file of Sub Registrar Office, Cheyyur, as null and void and not binding on plaintiffs and for permanent injunction restraining the defendants in the suit and their men from interfering with the peaceful possession and enjoyment of the plaintiffs over the suit property.

(3.) The suit property is an extent of 27 cents with a house and land along with trees and passage in S.No.189/4A comprising in old Patta No.396, new Patta No.1122 in Vennangupattu Village, Kadapakkam Firka, Cheyyur Taluk, Kancheepuram District.