S. PARAMESWARI Vs. BALASUBRAMANIAN AND OTHERS

JUDGEMENT

(1.) Challenge in this Second Appeal is to the concurrent judgments passed in Original Suit No. 137 of 1992 by the Subordinate Court, Sivagangai and in Appeal Suit No. 45 of 1995 by the District Court, Pasumpon Muthuramalingam Thevar District at Sivagangai.

(2.) The Appellant herein as Plaintiff has instituted Original Suit No. 137 of 1992 on the file of the Trial Court for the reliefs of declaration and perpetual injunction, wherein the present respondents have been shown as defendants.

(3.) The epitome of the Plaint is that the suit property is originally belonged to the first defendant and the Plaintiff has purchased the same under a registered sale deed dated 04.03.1988 and since then the Plaintiff has been enjoying the suit property. The Plaintiff has put up compound wall and tiled house in the suit property. The Plaintiff has obtained water connection in her name. In order to blackmail the Plaintiff, the first defendant has cancelled the sale deed dated 04.03.1988. Under the said circumstances, the present Suit has been instituted for the reliefs indicated supra.