KOTTEESWARAN Vs. K A SUBRAMANIAM

JUDGEMENT

(1.) THE appeals are focussed as against the common judgment and decrees passed in O.S.No.677 of 1995 and O.S.No.196 of 1987 dated 25.03.1988 by the learned Sub Judge, Sankagiri. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) HEARD the learned counsel appearing for the parties.

(3.) D-3 Arunachalam son of the plaintiff filed the written statement. The pith and marrow of it would run thus:- D-3 had no right over the suit property, which was brought for sale and as such the auction purchaser could not have got any title to D-3's alleged undivided share in the property. D-3 was ignorant of the execution proceedings.