PERIAMMAL Vs. KAMALAM

JUDGEMENT

(1.) The plaintiff is the appellant herein. For the sake of convenience, the parties are referred to, as per their ranking before the trial Court.

(2.) The plaintiff filed the above Civil Miscellaneous Appeal against the order, dtd. 24/3/2021, made in I.A.No.29 of 2020 in O.S.No.2 of 2020, on the file of the Fast Track Mahila Court, Sivagangai.

(3.) The factual matrix of the case is as under:- The appellant/plaintiff filed a suit for declaration of her title and for injunction. Pending the suit, she also filed an application for temporary injunction in I.A.No.29 of 2020 against the defendants 1 to 4. As per the pleadings in the suit, the suit property was originally belonged to one Chellaiah, under an assignment order Ex.P.l, issued on 12/1/1982. The said Chellaiah sold the suit schedule property on 10/11/1993, under Ex.P.2, an unregistered sale deed in favour of Moolaiyan, who is the father of the plaintiff. The said Moolaiyan obtained patta transfer in his name under Ex.P.3. Subsequently, the said Moolaiyan died and after his death, the plaintiff has become the absolute owner of the suit property and she has paid kist to the Government and hence she prayed for interim injunction.