SANKARA SUBRAMANIAN Vs. SELVARAJ

JUDGEMENT

(1.) The plaintiffs are before this Court on appeal. The Second Appeal is filed challenging the judgment and decree, dtd. 10/1/2019, made in A.S.No.4 of 2014 on the file of the Additional Subordinate Court, Tenkasi, reversing the judgment and decree, dtd. 12/8/2012, made in O.S.No.47 of 2002 on the file of the District Munsif-cum-Judicial Magistrate Court, Shencottah.

(2.) For the sake of convenience, the parties are referred to, as per the litigative status before the trial Court.

(3.) It is the case of the plaintiffs that the suit property originally belonged to one P.T.Pillai. The two sons of P.T.Pillai, namely, Bhagavathy Pillai and Chidambaram Pillai, had, thereafter, got the suit property and were in enjoyment of the same. From them, the plaintiffs have purchased the suit property on 31/7/1990. During the time of purchase, the second plaintiff was a minor and his mother, as a natural guardian, had participated in the execution of the sale deed. Now, the second plaintiff became major.