VEERAPPAN Vs. SELLADURAI

JUDGEMENT

(1.) The 6th and 7th defendants, who are the purchasers of the suit property from the second defendant, are the appellants in this appeal. Since the 7th defendant died, his legal heirs are brought on record as appellants 2 to 5 herein. The first respondent herein is the plaintiff in the suit.

(2.) This Second appeal is filed challenging the judgment and decree dtd. 24/4/2008 in AS.No.53 of 2003 on the file of Additional District Juge, (Fast Track Court), Ariyalur confirming the judgment and decree dtd. 23/7/1996 in OS.No.372 of 1990 on the file of District Munsif, Ariyalur.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court. The brief facts, which gave rise to the present Second Appeal, are as follows: