SOLOMON Vs. EDWARD ALEXANDER

JUDGEMENT

(1.) Challenging the judgment and decree passed in A.S.No.89 of 2011, on the file of I Additional Subordinate Court, Nagercoil, reversing the judgment and decree passed in O.S.No.351 of 2010, on the file of III Additional District Munsif Court, Nagercoil, the second defendant has filed the above Second Appeal.

(2.) The respondent is the plaintiff in the suit. The plaintiff filed the suit in O.S.No.351 of 2010 to declare the sale deed executed by the first defendant in favour of the second defendant dated 25.11.2008 is nullity and for permanent injunction restraining the second defendant from trespassing into the suit property.

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