KUPPUSWAMY NAIDU Vs. KUPPUSWAMY NAIDU

JUDGEMENT

(1.) THE plaintiffs are the appellants. THE suit was filed by the plaintiffs for declaration of title to the suit property and for injunction.

(2.) THE plaintiff's case is: the plaintiffs are members or the joint Hindu family. THE first plaintiff on 20. 5. 1975, for consideration of Rs. 9,270 purchased the suit property from defendants 1 and 2. THE original documents of title were also handed over to the first plaintiff and ever since the plaintiffs are in possession of the suit property. THE defendants have no right whatsoever. Anyhow, defendants 3 and 4 with the help of defendants 1 and 2 are attempting to trespass into the suit property. Hence, the suit.

(3.) THE plaintiff filed a reply statement disputing the truth and validity of the settlement deed dated 13. 7. 1946. It was further contended that the 38 cents was never enjoyed by the 4th defendant.