NATESAN Vs. PAPPAMMAL

JUDGEMENT

(1.) The plaintiffs, in O.S.No.678 of 1981 on the file of the District Munsif Court, Krishnagiri, are the appellants herein.

(2.) O.S.No.678 of 1981 had been filed by two plaintiffs Natesan and Govindarajulu against four defendants namely, Pappammal, Cheeniah Naidu, Abdul Azeez Saheb and P.Duraisamy, seeking a judgment and decree to set aside the sale dated 28.11.1968 by the first defendant in favour of the third defendant of undivided 1/2 share of the plaintiff in tiled house measuring 5 ankanams and East to West 60 feet, North to South 27 1/2 feet in Jagadevipalayam Village, Krishnagiri, and also for partition and separate possession of 1/2 share of the suit property and also for a mandatory injunction to demolish a building said to have been constructed by the 4 th defendant in a portion of the said property. By Judgment and decree dated 26.09.1991, the learned District Munsif, Krishnagiri, dismissed the suit.

(3.) Challenging that judgment, the plaintiffs then filed A.S.No.49 of 1994. By judgment and decree dated 27.07.1995, the learned Additional Special Judge, Krishnagiri, dismissed the appeal.