V RAJESHWARI Vs. T C SARAVANABAVA

JUDGEMENT

(1.) The property in suit consists of a piece of land gether with building, super-structure and other construction including wells and fencing of the property bearing house and ground No. 9, Padavattamman Koil St., Kondithope, Madras - 1, and O.S. No. 6008 - R.S. No. 20 and R.S. No. 20/1 C.C. No. 8 patta No. 461/1954-55 and admeasuring 1817 sft., more particularly described in the Schedule the plaint dated 19th August, 1984.

(2.) The facts, which at this stage are no longer in dispute and stand concluded by the findings of fact by the courts below, may briefly be noticed. The property originally belonged one Chakrapani who purchased the same on 13.6.1921. He executed a sale deed in favour of one Damodaran on 8.5.1923. Damodaran in turn executed a sale deed in favour of Thiruneelkanda Nainar on 17.10.23. Thiruneelkanda executed a settlement deed on 1.5.1950 in favour of his wife Lakshmi and son Loga Ganapathi. They executed a sale deed on 3.3.1966 in favour of Mahadevan and his wife Saroja. The plaintiff, appellant herein, purchased the property from them as per sale deed dated 10.3.1980.

(3.) The defendant was in occupation of the entire suit property on the date of the present suit.