GOVINDAN Vs. SANKAR

JUDGEMENT

(1.) THE unsuccessful defendant is the appellant in this Second Appeal.

(2.) THE suit is filed by the respondent / plaintiff for cancellation of sale deed dated 17.10.1996 executed in favour of the appellant / defendant. The brief facts of the case are as follows: -

(3.) THE defendant had disputed the averments of the plaint filed by the plaintiff and contended that the sale deed dated 17.10.1996 was only for a valid sale consideration and he has been in possession of the property from the date of purchase. As the defendant is in possession of the property in the capacity of owner, he prayed for dismissal of the suit.