G.NAGAIYAN Vs. K. PALANIVEL

JUDGEMENT

(1.) The plaintiffs are the appellants in this Second Appeal.

(2.) The plaintiffs filed the suit seeking for the relief of permanent injunction restraining the defendants from in any manner trespassing or interfering into the plaintiff's peaceful possession and enjoyment of the suit 'A' and 'B' schedule properties. The plaintiffs sought for a further relief of delivery of vacant possession of the 'C' schedule property after directing the defendants to remove the super structures.

(3.) The case of the plaintiffs is that they are the absolute owners of the suit properties. The plaintiffs claimed that the suit properties originally belonged to one Mrs. Rukmini Ammal and she in turn sold the property measuring an extent of 4 1/6 cents in Survey.No.11/3B (Part) to one Mrs. Seethalakshmi Ammal under a registered sale deed dtd. 13/10/1965. The said Seethalakshmi Ammal sold the property to one Nandakumar under a registered sale deed dtd. 15/10/1975. The said Nandakumar sold the portion of the property to the 1st plaintiff. Insofar as the other portion of the property is concerned, Rukmini Ammal sold 8 cents in Survey.No.11/2A and the remaining portion in Survey.No.11/3B to one Sreedhar under a registered sale deed dtd. 29/4/1964. The said Sreedhar sold the property to the plaintiffs. This property has been described as Item No.2 in the suit schedule.