BALASUBRAMANIAN Vs. DISTRICT REVENUE OFFICER, RAMANATHAPURAM

JUDGEMENT

(1.) The petitioners assail an order of the District Revenue Officer dtd. 21/3/2016 insofar as a joint patta was granted to the fourth respondent in relation to Survey No.118/3E.

(2.) The petitioners claim title to a property under a sale deed dtd. 7/11/1967, which was executed by one Ramasamy Thevar (for himself and on behalf of his minor son, Ganesan) and his son, Muniyasamy Thevar.

(3.) Learned counsel appearing for the petitioners submits that the property bearing Survey No.118/3 originally stood in the name of Duraisamy Thevar, Karupaiah Thevar and Durairaj Thevar. The total extent thereof was 6.66 acres. As between the three original owners, the property was partitioned. The shares of Karupaiah Thevar and Duraisamy Thevar were sold to one Amirthavalli and her husband. As regards the share of Ramasamy Thevar, the property was sold to the mother of the fifth respondent, namely, S.M.Kathjia Ammal, under the sale deed dtd. 7/11/1967. By referring to the Schedule of the said property, learned counsel points out that 3.33 acres in Survey No.118/3 were conveyed in favour of the mother of the fifth respondent. The petitioners claim title from the fifth respondent, who is the daughter of S.M.Kathjia Ammal.