A.RAYAPPAN Vs. P.ANTHONY PUSHPARAJ

JUDGEMENT

(1.) RAYAPPAN is the sole appellant in S.A.No.711/2012 and also in S.A.No.792/2012. Anthony Pushparaj is the sole respondent in S.A.No.711/2012. His mother Sowriammal figures as the first respondent and he figures as the second respondent in S.A.No.792/2012. As one and the same person figures as appellant in both the second appeals, for the sake of convenience, he (Rayappan) shall be referred to as appellant. Whereas Sowriammal and Anthony Pushparaj shall be referred to as respondents 1 and 2 respectively.

(2.) THE second respondent Anthony Pushparaj filed a suit against the appellant Rayappan in O.S.No.567/2000 on the file of the learned Principal District Munsif, Vriddhachalam praying for a declaration of his absolute title in respect of the suit property and for a consequential injunction restraining the appellant herein from interfering with his peaceful possession and enjoyment of the suit property. Rayappan, the appellant herein filed a suit in O.S.No.925/2004 on the file of the same court against the respondents 1 and 2, namely Sowriammal and Anthony Pushparaj, for a declaration that he was the absolute owner of the suit property and for the recovery of possession of the suit property from the respondents. Both the suits were tried together and by a common judgment dated 14.08.2009, the learned trial judge, namely the Principal District Munsif, Vriddhachalam, dismissed the suit filed by the appellant, namely O.S.No.925/2004 and decreed the suit filed by the second respondent Anthony Pushparaj, namely O.S.No.567/2000 for the reliefs of declaration and injunction.

(3.) ONE Periyanayagam was the husband of the first respondent Sowriammal and their son is the second respondent Anthony Pushparaj. Admittedly, the said Periyanayagam was the original owner of the property, which is the subject matter of both the suits from which the second appeals have arisen. The said properties have been described in two items in both the plaints. An extent of 0.95 acre equivalent to 0.38.5 hectare comprised in S.No.324/1B1 of Kammapuram village, Kammapuram Sub Registration District, Vriddhachalam Taluk and an extent of 0.85 acre equivalent to 0.34.5 hectare comprised in S.No.324/4C of the same village have been described to be the first and second items of the suit property in both the suits. There is no dispute that the said property originally belonged to Periyanayagam, the husband of the first respondent/father of the second respondent. According to the appellant, the said Periyanayagam executed a sale deed on 10.07.1995 on his behalf and also on behalf of the second respondent, who was a minor at that point of time selling the suit properties to the appellant for a sum of Rs.21,720/-, but, after such execution, he refused to come for the registration of the same, which necessitated the appellant to approach the Registering Authority for compulsory registration of the same.