JAGANNATHAN Vs. ANNAMMAL

JUDGEMENT

(1.) This is a suit for declaration for title and for injunction.

(2.) The property which is the subject matter of the Suit is situated at Pulikoradu Village in Sriperumbudur Taluk. The extent of the property is 98 cents. Originally, the property was purchased in the year 1932 under Ex.A7. The purchaser was one Rangasamy. Rangasamy had a brother by name Vadivelu. It is the case of the plaintiffs that the family had properties situated in the same village in Survey Nos.16/4, 24, 24/2 and 25/2A.

(3.) By an earlier partition between the brothers, the property in Survey No.16/4 to an extent of 98 cents fell on the share of Vadivelu and the remaining properties were with Rangasamy @ Rangan. It is a further case that, on 1/8/1956, Vadivelu had leased out the property to one Alagarathinam Chettiyar. Vadivelu seems to have passed away in the year 1967. After his death, the plaintiffs have succeeded to the estate. They have executed three mortgage deeds on 28/12/1970 in favour of one Kanakammal, on 25/5/1974 in the name of one Chinnammal and on 30/6/1983 in favour of one Gopal.