ELLA AMMAL Vs. KOTHAMBU AMMAL

JUDGEMENT

(1.) The unsuccessful Defendant is the Appellant herein.

(2.) The Respondent/Plaintiff filed the suit for declaration and injunction or in the alternative for recovery of possession of the suit property.

(3.) The case of the Respondent/Plaintiff was that the suit property originally belonged to one Potti Ammal. The said Potti Ammal, married one Ponnan, who had two sons by name Kalliaperumal and Dhanapal. Dhanapal, died thirty years, earlier to the filing of the suit and the property was enjoyed by Kaliaperumal and Potti Ammal, as Ponnan died in the year 1950. The Respondent/Plaintiff purchased the property under a registered sale deed dated 04.08.1973, from Potti Ammal and Kaliaperumal and was in enjoyment of the same. As the Appellant/Defendant dispossessed the Respondent/Plaintiff, the suit was filed. The suit was originally filed for declaration and injunction or in the alternative, recovery of possession of the suit property.