G ARUNAGIRINATHAN Vs. DISTRICT REVENUE OFFICER PERAMBALUR

JUDGEMENT

(1.) THE petitioner states that he is in possession of 2.34 acres in S.No.146/6A in North Perambalur Village, Perambalur Taluk and District.

(2.) ACCORDING to the petitioner, S.No.146/6A was a sub division made from S.No.146/6. The other sub-division was S.No.146/6B. Before sub-division, S.No.146/6 comprised 2.90 acres and a joint patta No.1629 was issued to the petitioner's ancestors viz., P.Pachamuthu Mudaliar and one M.Sundara Mudaliar in the year 1964.

(3.) WHEN sub-division took place, Pachamuthu Mudaliar was in possession of 2.34 acres in S.No.146/6A and Sundara Mudaliar was in possession of 0.56 acres in S.No.146/6B.