VEERANASAMY Vs. ARUMUGAM

JUDGEMENT

(1.) The Second Appeal has been preferred against the judgment and decree dated 08.05.2002 passed in A.S.No.45 of 2001 on the file of the Additional District Judge-cum-Chief Judicial Magistrate, Sivaganga, reversing the judgment and decree dated 11.12.2000 passed in O.S.No.165 of 1999 on the file of the Principal District Munsif Court, Sivaganga.

(2.) The suit in O.S.No.165 of 1999 was filed by the plaintiff to declare the auction sale held on 15.07.1994 as null and void against the defendants and for permanent injunction against the defendants and his men not to encumber the suit property.

(3.) The brief facts stated by the plaintiff are as follows: