P. RAJENDRAN Vs. CHELLAMMAL

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned counsel for the respondents.

(2.) It is a case of the concurrent findings of the Courts below in respect of the suit property seeking relief of declaration and permanent injunction by the plaintiffs who are the appellants herein.

(3.) The short facts involved in this case is that the plaintiff was assigned house patta by the Government vide order dated 22.02.1990 in respect of site 85, house No.26/99 in Arasangudi Madhura, S.Pudur village, the plaintiff has taken possession of the assigned land and constructed a hut. While so, the defendants taking advantage of the cyclone and flood which damaged the house of the plaintiff trying to interfere with the possession and usurp the property. Hence the suit for declaration and possession.