GOURI Vs. LAKSHMIKANTHAMMAL

JUDGEMENT

(1.) This appeal is filed against the Judgment dated 23.09.1991 in O. S. No.39 of 1988 on the file of Sub Court, tindivanam in and by which the learned Subordinate Judge after analysing the records found that the the plaintiff is entitled for suit claim and accordingly decreed the suit. The defendants 2 and 3 are appellants herein.

(2.) For convenience, the parties are referred as arrayed in the Original Suit. The brief facts of the case are as follows:-

(3.) The Written statement filed by the first defendant reads as follows: the suit document namely, agreement of sale is not enforceable in law. There is no sale agreement entered into between the plaintiff and the first defendant. The defendant came to know that during the month of September, 1988 the plaintiff purchased the suit property from one J. Gopalakrishnan. The suit document is forged one. In fact, the suit property was sold by the first defendant to the third defendant and hence the suit is liable to be dismissed.