LAWS(MAD)-2020-8-257

JANAKI Vs. RAJA MUTHAIAH

Decided On August 31, 2020
JANAKI Appellant
V/S
Raja Muthaiah Respondents

JUDGEMENT

(1.) The plaintiff is the appellant herein.

(2.) The plaintiff filed suit for declaration of title in respect of 'A' schedule property (larger extent) and for permanent injunction against the defendants and also prayed for recovery of possession in respect of 'B' schedule property (smaller extent), which is forming part of the 'A' schedule property.

(3.) The suit property is situated in Viyajaragava Muthaliar Sathiram. The plaint proceeds on the basis that the plaintiff purchased the suit 'A' schedule property from one Sooriathammal and others, vide sale deed, Ex.A1, dated 15.09.1975, and also traced the title from Ex.A8, Ex.A7 and Ex.A6. Thereafter, Ex.A1 came into existence in favour of the plaintiff and also filed the revenue records.