A/M JAMBUKESWARAR THIRUKOIL Vs. GANDHIMATHI

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner-Temple under Article 227 of the Constitution of India, against the fair and decreetal order dated 13.12.2019 passed by the learned II Additional District Judge, Thiruvallur at Poonamallee, in I.A.No.3 of 2019 in O.S.No.180 of 2014.

(2.) The plaintiff in the said suit is the revision petitioner herein. The revision petitioner/plaintiff has filed the above suit in O.S.No.180 of 2014 before the learned II Additional District Judge, Thiruvallur at Poonamallee, praying for the relief (i) to declare that the plaintiff-Temple is the absolute owner of the schedule mentioned property and the consequential relief to deliver the vacant possession of the said property after demolishing the existing superstructure put up by the defendant/respondent herein and (ii) to grant permanent injunction restraining the defendant or her men or any person claiming through her or under her from any kind of additional or further constructions over the suit property.

(3.) In the said suit, the respondent herein/defendant has filed written statement stating that the land in S.No.481/1 belonged to herself by way of inheritance. The suit was posted for further evidence on her side and she examined herself as D.W.1 and Tr.Rajkumar was examined as D.W.2. The defendant has further stated that in support of the suit, she has produced the Ambattur Town Survey Field Register Extract dated 09.04.2009 issued by the Zonal Deputy Tahsildar, Ambattur Taluk, in her favour and the same was marked as Ex.B.3 and also produced the Ambattur Town Survey Field Register Extract dated 04.10.2011 issued by the Zonal Deputy Tahsildar, Ambattur to one Smt.Jan Begum and the same was marked as Ex.B.20.