S. MEENAKSHI SUNDARAM Vs. VALLIAMMAL

JUDGEMENT

(1.) THIS second appeal is focussed by the original plaintiff, animadverting upon the judgment and decree dated dated 11.9.2008 passed in A.S.No.41 of 2008 by the Sub -Court, Rasipuram, Namakkal District, confirming the judgment and decree dated 1.10.2004 passed by the District Munsif, Rasipuram, Namakkal District, in O.S.No.174 of 1998, so as to get declared the plaintiff's title over the suit properties and to restrain the defendant from interfering with the peaceful possession and enjoyment of the suit properties by the plaintiff. For convenience sake, the parties are referred to hereunder according to their litigative status before the trial Court.

(2.) THE plaintiff filed the suit for declaration of title and for injunction in respect of his alleged half share in the suit property based on his plea that he purchased the property as per the sale deed dated 8.2.1990 executed by one Saroja, in his favour.

(3.) PER contra, denying and refuting, remonstrating and gainsaying the claim of the plaintiff, D1 filed the counter that the suit of the plaintiff was totally untenable, as it was based on fabricated documents.