S P SANKARA NARAYANAN Vs. R PRABHAKARAN

JUDGEMENT

(1.) THIS Appeal has been preferred by the unsuccessful plaintiff, challenging the judgment and decree dated 03.12.2003, rendered in C.S.No.632 of 1999. The case of the appellant/plaintiff is as follows:

(2.) THE suit property is a residential house. It was originally purchased by one Palanikumar Nadar on 20.09.1890 by a registered sale deed under Ex.P.2. THE said Palanikumar Nadar died in the year 1893. He had two wives by name, Meenakshi Ammal and Vellaiammal. THE appellant is the great grant son of the deceased Palanikumar Nadar through his first wife, Meenakshi Ammal.

(3.) THE defendants 5 and 6 are the purchasers of the suit property from defendants 2 to 4 by way of two registered sale deeds dated 03.06.1993 for valuable consideration. THE said sale deeds have been confirmed by the first defendant in the suit. THE suit property was purchased by Vellaiammal from whom the defendants 2 to 4 acquired their title. THE appellant after waiting for a period of more than 60 years has filed the suit claiming half share in the suit property. THEre is no basis for the claim of the appellant and there is no cause of action for the suit. THE suit is barred by limitation and therefore, they prayed for the dismissal of the suit.