KALIYAPERUMAL NADAR Vs. SANTHANAM CHETTIAR

JUDGEMENT

(1.) THE first defendant in O.S.No. 562 of 1977, on the file of the District Munsif's Court, Vriddhachalam, is the appellant.

(2.) THE plaintiff, who is the first respondent herein, filed the above suit for declaration of his title and permanent injunction to restrain the first defendant from interfering with his possession, and in the alternative, to recover possession from the defendants.

(3.) BEFORE execution was levied in the earlier suit, the second defendant executed a sale deed in favour of the plaintiff herein in respect of the portion of the property allotted to him on 15.5.1975. Ex.A-1 is the sale deed.