J. SEETHARAM GUPTA Vs. P. SELVARAJ

JUDGEMENT

(1.) Challenge in this second appeal is made by the defendant against the judgment and decree dated 24.08.2010 passed in A.S. No.87 of 2010 on the file of the Sub Court, Tambaram, confirming the judgment and decree dated 28.03.2008 made in O.S. No.110 of 2005 on the file of the District Munsif Court, Tambaram.

(2.) The suit has been laid by the plaintiffs for permanent injunction.

(3.) The plaintiffs claim title to the suit property under the sale deed dated 06.02.1998 marked as Ex.A2, which had been executed in favour of their father Palanivel by Bangaru Rajamani. The plaintiffs have also produced the parent title deed marked as Ex.A1, from which, it is found that Bangaru Rajamani had purchased the suit property from Ranganathan. Claiming title to the suit property under Exs.A2 & A1 and asserting that they are in possession and enjoyment of the suit property and further, pleading that inasmuch as the defendant had unlawfully interfered with their possession and enjoyment of the suit property, they had been necessitated to lay the suit for permanent injunction.