SENTHIL Vs. SIVASUBRAMANIAM

JUDGEMENT

(1.) THE legal representatives of the fifth defendant have filed this Second Appeal against the judgment and decree dated 30.11.2004 passed by the learned Subordinate Judge, Tiruppur, in A.S. No. 22 of 2004 wherein and by which the judgment and decree dated 31.12.2003 passed in O.S. No.57 of 1999 on the file of the District Munsif, Tiruppur, were confirmed.

(2.) THE plaintiffs / respondents herein filed O.S. No. 57 of 1999 for declaration of title to the suit properties and for consequential injunction restraining the defendants and their men from in any way trespassing into the suit properties and interfering with their peaceful possession and enjoyment of the same. The plaintiffs also sought for declaration declaring the alleged sale deeds dated 26.7.1995 and 10.12.1998 as invalid under law.

(3.) THE facts of the case of the plaintiffs, necessary for disposal of this second appeal are as follows: