V KANNIAMMAL Vs. ANJALAKSHIAMMAL

JUDGEMENT

(1.) THE third defendant in O. S. No. 74 of 1986 and the defendants 3 to 8 in O. S. No. 73 of 1986 on the file of the District Munsif, Chengalpattu, are the appellants.

(2.) THE parties are referred to, as per their ranking in O. S. Nos. 73 and 74 of 1986.

(3.) THE first respondent in both the appeals has filed O. S. No. 73 of 1986 for declaration, that she is in possession and enjoyment of the suit property, in part performance of the contract, to purchase the property, as per the agreement dated 25. 7. 1981 and therefore, her possession should be protected and in this view, she sought for permanent injunction also.