THAMBUSAMY Vs. AGORA GURUKAL (DECEASED)

JUDGEMENT

(1.) The defendant who lost his case before the Courts below has filed this second appeal.

(2.) The appellant herein is the defendant and the first respondent herein is the sole plaintiff in the suit in O.S.No.214 of 1990. During the pendancy of the second appeal, the first respondent died and respondents 2 to 6 being his legal heirs are impleaded in the second appeal. For the sake of convenience, the parties will be hereinafter referred to as per their rank in the suit.

(3.) The sum and substance of the plaint averments are as follows: The plaintiff purchased the suit property for a valuable consideration under registered sale deed dated 22.06.1990. After the purchase, the plaintiff is in possession of the suit property. Prior to his purchase, the predecessor - in - title are in possession of the suit property. A portion of the suit schedule properties were originally situated in S.No.465/4. After sub-division, the properties are numbered as R.S.No.465/4G.