LAKSHMI Vs. GIRI BABU

JUDGEMENT

(1.) Second Appeal Nos.286 and 287 of 2015 are directed against the judgment and decree dated 09.10.2014 passed in A.S.Nos.34 and 44 of 2013 on the file of the Subordinate Court, Thiruthani, modifying/reversing the judgment and decree dated 31.10.2012 passed in O.S.Nos.121 of 2010 and 189 of 2010 on the file of the District Munsif Court, Thiruthani respectively.

(2.) The appellants in Second Appeal No.286 of 2015 are the defendants in O.S.No.121 of 2010. The appellant in Second Appeal No.287 of 2015 is the plaintiff in O.S.No.189 of 2010. It is seen that the appellant in Second Appeal No.287 of 2015 is the fourth defendant in O.S.No.121 of 2010.

(3.) The case laid by the respondent/plaintiff in O.S.No.121 of 2010 is that, he is the absolute owner and in possession of the plaint schedule properties having purchased the same by way of the registered sale deed dated 01.06.2009 and the properties purchased by him under the abovesaid sale deed are the ancestral properties of his vendors and accordingly the vendors had conveyed the same in his favour and the plaint schedule properties are in his possession and enjoyment and the defendants/appellants without any entitlement, attempted to interfere with his possession and enjoyment by creating fabricated documents and endeavoured to grab the same and hence according to the respondent/plaintiff, he has been necessitated to lay the suit for reliefs of declaration and permanent injunction.