THAILAMMAI Vs. KARUPPANAN

JUDGEMENT

(1.) THIS second appeal is focussed as against the judgment and decree dated 07.09.1999 passed in A.S.No.9 of 1998 by the learned I Additional Subordinate Judge, Trichirappalli, in confirming the judgment and decree dated 15.10.1997 passed in O.S.No.298 of 1985 by the learned District Munsif, Thuraiyur.

(2.) THE parties, for convenience sake, are referred to hereunder according to their litigative status before the trial Court.

(3.) THE third defendant filed the written statement, the nitty-gritty of it, would run thus: THE first defendant sold in favour of the third defendant, purely for the purpose of discharging his pre-existing debts and that he is the bonafide purchaser for value without any notice of right of the first plaintiff over the suit property. THE first plaintiff was aware of the sale in favour of the third defendant. According to the third defendant, he purchased the properties as follows: THE third defendant reiterated about the Panchayat proceedings as found set out in the first defendant's written statement and accordingly, he prayed for the dismissal of the suit.