SIVAJI RAO Vs. ESWARI BAI AND ORS

JUDGEMENT

(1.) The Appellant/Plaintiff filed this Appeal Suit as against the decree and judgment made in O.S.No.121 of 1990 on the file of Sub Court, Kumbakonam, dated 28.04.1995.

(2.) The Appellant/Plaintiff filed a suit seeking the following reliefs:

(3.) Briefly the case of the plaintiff averred in the plaint is that the 'A' schedule property i.e., house property shown as ABCD in the plaint sketch was the exclusive and absolute property of one Padma Bai, wife of M.S.Chinnu Rao. In the sketch, the Orange colour portion indicated as ABEFGH and red colour portion indicated as GIJK are shown as 'B' schedule property. The green and yellow colour portion in A Schedule property are indicated as EFGI, HGKJLM and LMDC are shown as 'C' schedule property. The above said portion shown as 'B' and 'C' schedule are within entire portion of the 'A' schedule property. According to the plaintiff, the green colour portion is in the occupation and possession of the plaintiff and the yellow colour portion is in possession of the plaintiff's tenant.