JEROM RAYAPPAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Late Sir.A.T.Panneerselvam owner of a large estate of land measuring more than 200 acres in Thirvarur District died leaving 3 sons and 3 daughters. It is claimed that his estate was divided into 3 lots under schedules "A", "B" and "C" among his sons by way of a registered partition deed dtd. 02/05/1953. The residual properties left in common under "D" schedule. Subsequently, the " D" schedule property also got divided among them. The three sons of Sir.A.T.Panneerselvam, later had bequeathed their shares in the property to their kins. Since most of them were landlords in absentia, they have leased the land or engaged agents for cultivation.

(2.) Mr.Martin Selvam, who is the son of Edward Thamariselvam, grand son of A.T.Panneerselvam, approached the District Munsif Court, Nannilam as lease under Mr.Jerome Rayappan (11th Defendant) and Mr.Alexander Rayappan (12th defendant) for relief of permanent injunction restraining the defendants (totally 12 in numbers), their men or agents from interfering with his peaceful possession and enjoyment of the suit schedule properties (about 51 items) till he is evicted under due process of law. The suit filed during the month of July, 2012 and taken on file by O.S.No.68/2012 by District Munsif Court, Nannilam.

(3.) The cause of action for this suit as found in the plaint is that, during the month of November 2011 and in the 2nd week of February 2012, when the defendants came over to Selvapuram Village, they demanded to surrender the possession of the suit properties to them and on 10/11/2011 and on 13/04/2012, they lodged police complaints against the plaintiff and against the sub tenants under the plaintiff.