SARGUNAM Vs. V R JAYASINGH

JUDGEMENT

(1.) THE Appellant herein, who lost his case before the courts below in all the three suits, is the Appellant in all these Second Appeals.

(2.) FOR the sake of convenience, the Appellant herein is referred to as the Appellant in all these Second Appeals and the Respondents in SA.Nos.723 and 724/1996 and the Respondents 3 and 4 in SA.No.725/96 are referred to as the Respondents 1 and 2. The Respondents 1 and 2 in SA.No.725, viz. Lakshmi Ammal and Vedavalli are referred to by their names. One Gangadaran, who along with Lakshmiammal and Vedavalli executed the sale agreement dated 3.12.1981 in favour of the Appellant herein, died during the pendency of the first appeals.

(3.) THE Respondents 1 and 2 in SA.Nos.723 and 724/1996 also filed another suit in OS.No.874/1988 before the District Munsif Court, Ponneri, against the Appellant herein for recovery of possession, which was also decreed. Aggrieved by the same, the appeal in AS.No.38/92 before the Sub Court, Tiruvallur, filed by the Appellant herein was also dismissed. Aggrieved by the same, SA.No.724/96 is filed by the Appellant.