RADHA Vs. M SHANTHI

JUDGEMENT

(1.) This intracourt appeal arises from the order of the learned Single Judge made in O.A.No.641 of 2009 in C.S.No.141 of 2009 whereby an order to maintain status quo of the suit property of vacant land was made.

(2.) The Court heard the learned counsel for the appellants and also for the respondent/plaintiff.

(3.) It was a suit for declaration in respect of the schedule mentioned property to the plaint. The case of the respondent/plaintiff who sought the interim relief was that the property originally belonged to one Shanmugam and the Power of Attorney of the said Shanmugam executed a sale deed in favour of one Rani and on purchase, the said Rani sold the property to the mother of the plaintiff and the mother of the plaintiff, in turn, has executed the settlement deed in favour of the plaintiff and she got the title to the property along with the possession and has been enjoying the same. There was interference by the respondents 1 to 3, who are the appellants herein. Under such circumstances, it has became necessary to maintain status quo in respect of the suit property till a decision is taken by the Court.