RATNA KOUNDER Vs. ANNAMALAI

JUDGEMENT

(1.) THE First Defendant is the Appellant in a Suit for bare injunction.

(2.) THE case of the Plaintiffs is that the Suit properties are the ancestral properties of Plaintiffs to an extent of 5 Acres in S. No.92/4 in Valayampattu village. The properties originally belonged to one Raman and after his death, they devolved upon his son Kuppan, who is the father of the First Plaintiff, and his wife, viz., mother of the First Plaintiff. As the Plaintiffs are Adi Dravidas, conditional Patta was issued under UDR Scheme. The Plaintiffs ' family has been enjoying the properties continuously for more than 40 years by paying Kist. As the Defendants attempted to restrain the Plaintiffs from cultivating the lands, the Suit was filed for Permanent Injunction.

(3.) BEFORE the Trial Court, Exs.A1 to A11 were marked on the side of the Plaintiffs and Exs. B1 to B6 were marked on the side of the Defendants. The First Plaintiff examined himself as PW1 besides examining one Kannan as PW2 while the First Defendant examined himself as DW1 and one Govindan was examined as DW2.