- (1.) This appeal has been filed against the impugned judgment of the Madras High Court dated 31.1.2000 in Second Appeal No.1927 of 1999.
(2.) We have heard learned counsel for the parties and perused the record.
(3.) The plaintiff-appellant Krishnan filed a suit for declaration and injunction against the respondent-defendant alleging that the property in dispute had been earlier mortgaged to him on 30.9.1988 and then sold to him by Ramayee (alias Lakshmi) by registered sale deed dated 25.9.1989 which was also rectified by another registered sale deed dated 10.9.1990. It was alleged in the suit that an attempt was being made to dispossess the plaintiff and hence injunction may be granted in his favour.;