RAVIKUMAR Vs. JANAKI VIJAYA KUMAR AND OTHERS

JUDGEMENT

(1.) The plaintiff in the suit in O.S. No. 251 of 2002 on the file of the learned I Additional Subordinate Judge, Nagarcoil is the appellant in the above second appeal.

(2.) The brief facts that are necessary for the disposal of the second appeal are as follows:

(3.) It is admitted that the suit properties were purchased only from the third defendant, who according to the plaintiff is the Power of Attorney of the defendants 1 and 2, who are the respective owners of the Item Nos. 1 and 2 of the plaint schedule property. The suit was contested by the defendants disputing the Power of Attorney, which was executed by the defendants 1 and 2 on 09.09.1998 and 10.02.1999 respectively, in favour of the third defendant.