R.SELVARAJ (DIED) Vs. AMUTHA

JUDGEMENT

(1.) The issue involved in both the Second Appeals are common and hence they are taken up together, heard and disposed of through this Common Judgment.

(2.) The plaintiff in O.S. No. 15 of 2000 and the 1st defendant in O.S. No. 447 of 2004 is the appellant in these Second Appeals.

(3.) The appellant filed the suit in O.S. No. 15 of 2000 on the ground that he became the absolute owner of the property in Survey No. 352/1A measuring an extent of 42 cents along with a well, motor and electricity connection from one Ramasamy Gounder and his wife Perumayee through a registered sale deed dtd. 18/2/1998, marked as Ex. Al. The further case of the appellant was that he is in possession and enjoyment of the said property by paying the necessary kist and tax.