A MAHIMAIDAS Vs. P PARAMESWARI

JUDGEMENT

(1.) The appellant, in both the appeals, is the plaintiff in O.S.No.4165 of 2007 and the defendant in O.S.No.1818 of 2018 on the file of the XII Assistant Judge, City Civil Court, Chennai respectively.

(2.) O.S.No.4165 of 2007 had been laid by the appellant against the respondents herein for the relief of declaration that the deed of cancellation dated 17.04.2007, executed by the respondents, registered as document No.1482/2007 SRO, Periamet is illegal, unlawful, null and void and for directing the respondents to deliver the vacant possession of the suit property to him and for consequential permanent injunction restraining the respondents and their men, agents, representatives or anybody on their behalf from anyway dealing with the suit property either by way of sale, mortgage or in any other manner.

(3.) O.S.No.1818 of 2008 had been laid by the respondents against the appellant for the relief of declaration to declare that the alleged sale deed said to have been executed by the respondents in favour of the appellant in respect of the suit property dated 27.01.2006, registered as document No.212/2006 on the file of SRO Periamet, as void ab-initio, invalid, null and void and non-est in the eyes of law and for the relief of permanent injunction restraining the defendant or his men, servants, agents or anybody claiming through him, from and in any way interfering with the respondents' peaceful possession and enjoyment of the suit property.