SAMIKKANNU Vs. RAJU

JUDGEMENT

(1.) THE subject matter of dispute is relatable to an extent of land measuring 1 49 cents in S.No.23/2A, Erivakkam village. One Samikkannu is said to have purchased same from Chinnathambi and his children under Ex.A-5, registered sale deed dated 19.11.1974. Chinnathambi is said to have purchased said property from one Chinnappan under Ex.A-1 sale deed dated 19.12.1953.

(2.) SAMIKKANNU, after the purchase of the said property, was said to have entered possession of the same and his possession was sought to be disturbed by one Raju, none-else than Chinnathambi's elder sister's son. Consequently, the said SAMIKKANNU, figuring as plaintiff, insti-tuted the suit in O.S.No.1071 of 1974 on the file of the Munsif, Kancheepuram for declaration and injunction, impleading Raju and his sons, Chandran, Mani and Kanniappan, as defendants 1 to 4.

(3.) SAMIKKANNU and his previous vendor Chinnathambi also filed a suit in O.S.No.82 of on the file of the District Munsif, Kancheepuram, impleading Raju as the sole defendant declaration that the alleged settlement deed by Chinnathambi is a forged one. During pendency of the said suit, Chinnathambi, died and consequently, his legal representatives, namely, Thulasi, Kanaga and Lakshmi had been impleaded as plaintiffs 3 to 5.