THANGARAJ Vs. PAPPATHI

JUDGEMENT

(1.) The plaintiff in the original suit, after loosing the legal battle in the trial Court, preferred an appeal before the lower Appellate Court in A.S.No.40 of 2011. In the said appeal, he filed an application in C.F.R.No.20317 of 2011 under Order 26, Rule 9 and Section 151 of the Code of Civil Procedure praying for appointment of a Commissioner to measure, demarcate and identify the suit property and fix the boundary line between the suit property and the highway poramboke land which is in the occupation of the respondents/defendants with the assistance of Taluk Surveyor. The said application was rejected by the learned lower Appellate Judge by an order dated 12.11.2011 as not maintainable. As against the said order, the present Civil Revision Petition has been filed.

(2.) Notice before admission was given to the respondent and the respondent has appeared through a counsel. The arguments advanced by Mr.N.Santhosh, learned counsel for the petitioner and by Mr.S.M.S.Shriram Narayanan, learned counsel for the respondent are heard. The materials produced in the form of typed set of papers are also perused.

(3.) The original suit was filed by the revision petitioner for the relief of permanent injunction against one Duraisamy, the deceased first plaintiff claiming that the suit property comprised in R.S.Nos.740/2,3,5,6,7 and 8 measuring a total extent of 1 Acre 65-1/4 Cents along with a Well situated therein absolutely belonged to the revision petitioner and he was in possession and enjoyment of the same and that the deceased first defendant made several attempts to encroach upon the suit property which was thwarted by the revision petitioner. In the description of property found in the plaint, except giving the survey numbers and the extent, the petitioner had not chosen to furnish the four boundaries, perhaps on the assumption that the description of the property with reference to survey numbers and extent would be enough. During the pendency of the suit, the first defendant died. Since he died as a bachelor, the respondent herein being his sister was impleaded as the second defendant. After contest, the suit was dismissed by the trial Court holding that the revision petitioner did not prove that he was in possession and enjoyment of the suit property and that hence he was not entitled to the relief of permanent injunction as prayed for in the plaint. For arriving at such conclusion that the revision petitioner was not in possession and enjoyment of the suit property, the leaned trial Judge also referred to the failure to mention the boundaries to the suit property in the description of the suit property in the schedule attached to the plaint.