S.KOTHANDARAMAN Vs. K.MUTHU

JUDGEMENT

(1.) Challenging the concurrent Judgement and Decree passed against him, the plaintiff is the appellant before this Court. The parties are referred to in the same array as before the Trial Court.

(2.) The plaintiff had filed the suit O.S.No.198 of 2008 on the file of the District Munsif, Tambaram seeking a decree for permanent injunction restraining the defendant, his men, agents from interfering with the peaceful possession and enjoyment of the suit schedule property by the plaintiff.

(3.) The plaintiff's case is that he is the absolute owner and in enjoyment of the suit schedule property. It is the case of the plaintiff that the suit schedule property is natham land and was settled in his name by his father under a settlement deed dtd. 19/6/2008. The plaintiff's father had purchased the said property from one Chinnamunian son of Ellan, under a sale letter dtd. 29/10/1951 for a sum of Rs.31.00 Since the sale consideration was less then Rs.100.00, the deed was not registered. Chinnamunian in turn had purchased the property under a sale deed dtd. 1/7/1943 from one Ponnan son of Kodian for a sum of Rs.25.00. Once again the sale was not registered. The property has been in continuous possession and enjoyment of the plaintiff and his predecessors in title.