S. RAJESWARI Vs. N. RASAYEE

JUDGEMENT

(1.) Challenging the judgment and decree passed in A.S.No.12 of 2011, on the file of the Additional Subordinate Court, Karur, confirming the judgment and decree passed in O.S.No.987 of 2005 on the file of the Principal District Munsif Court, Karur, the plaintiffs have filed the above Second Appeal.

(2.) The plaintiffs filed the suit in O.S.No.987 of 2005 to declare the registered sale deed dtd. 3/1/1994 in respect of the suit property executed by the defendants 1 to 5 in favour of the sixth defendant is null and void and consequently, directing the sixth defendant to surrender the possession of the suit property to the plaintiffs 3 to 6.

(3.) The brief case of the plaintiffs is as follows: