As per case facts plaintiffs sought declaration of title and permanent injunction over a property claiming it belonged to their father through ancestral partition and various acquisitions Defendants conversely claimed ... title through a settlement deed from Molagan also known as Muniappan's wife followed by a purchase by the first defendant The trial court partially favored the plaintiffs but the first appellate court declared the defendant's sale deed void and upheld the plaintiffs' absolute title granting an injunction The first defendant appealed The question arose whether the lower appellate court's judgment upholding the plaintiffs' title and granting injunction was perverse especially given the defendant's claim of an earlier sale and possession Finally the High Court dismissed the Second Appeal upholding the first appellate court's decision It affirmed that certified copies of registered sale deeds are admissible evidence without proving loss of originals The plaintiffs successfully demonstrated title and possession through revenue records and transfer deeds while the defendants failed to establish the title of their predecessor rendering their settlement deed invalid The court found no infirmity in the appellate court's judgment