P.K.PADMANABAN Vs. B.JANAKIRAMAN

JUDGEMENT

(1.) The plaintiff is the appellant in the present Second Appeal.

(2.) The case of the plaintiff is that he is the owner of the suit schedule properties and is in possession and enjoyment of the same. The further case of the plaintiff is that the patta also stands in his name in patta No.52. That apart, the plaintiff also filed kisth receipts which stood in his name to prove his possession in the suit properties. The plaintiff also claimed that the electricity connection also stood in his name and the EB bills were also filed to substantiate his possession.

(3.) The grievance of the plaintiff is that the defendants did not have any right, title or interest in the suit properties and they prevented the plaintiff from enjoying the property in which the plaintiff claims to have raised casurina crops. The police complaint was also given in this regard. Ultimately, left with no other option, the suit came to be filed seeking for the relief of permanent injunction against the defendants.