G.RANI Vs. M.THIAGARAJAN

JUDGEMENT

(1.) This Civil Revision Petition arises against the Fair and Decreetal Order dtd. 1/2/2020 passed in I.A.No.737 of 2019 in O.S.No.63 of 2011, by the District Munsif, Madurantakam.

(2.) The parties are referred to as their ranks in the suit. O.S.No.63 of 2011, was filed for permanent injunction. It is the case of the plaintiff that he is the owner of the schedule mentioned property. The original owner of the property was one Natarajan Aiyakar. Natarajan Aiyakar had purchased the property by way of a registered document in document No.2208 of 1986. The Vendors are the defendants. The said Natarajan Aiyakar divided the property into ten plots. He had settled plot No.6 in favour of the plaintiff by way of a registered settlement deed in document No.1124 of 2002 dtd. 12/7/2002. The plaintiff will allege that the document was accepted and acted upon and had come into force.

(3.) He would plead that the defendants, who have no manner of right, title or interest over the property, attempted to interfere with the possession of the plaintiff. This was in and around January 2011. They had attempted to block the access of road to the suit property. As the defendants were attempting to trespass into the property, he was constrained to file the suit for permanent injunction.