RANJITH AMMAL Vs. SIVASUBRAMANIAN

JUDGEMENT

(1.) Challenge in this second appeal is to the judgment and decree dated 08.09.1995 passed in Appeal Suit No. 117 of 1991 by the Sub Court, Tuticorin.

(2.) The Respondent herein as Plaintiff has instituted Original Suit No. 710 of 1997 on the file of the Principal District Munsif Court, Tuticorin for the reliefs of declaration and perpetual injunction, wherein the present Appellant has been shown as Defendant.

(3.) It is averred in the plaint that the Plaintiff has purchased the suit property under a registered sale deed dated 24.02.1983 from one Paul Thangaraj and he purchased the same under a registered sale deed dated 10.10.1962 and his predecessor-in-title has purchased the same under a registered sale deed dated 19.11.1952. The Government has granted patta for the suit property. From the date of purchase, the Plaintiff has been in possession and enjoyment of the same. The Defendant is the eastern owner of the property and since she tried to disturb the peaceful possession and enjoyment of the Plaintiff over the suit property by way of denying his title, the present suit has been instituted for the reliefs sought for in the plaint.