A. GOVINDASAMY Vs. S. SARAVANAKUMAR

JUDGEMENT

(1.) Govindasamy and Pushpavalli, who are the petitioners in C.R.P.(NPD) No.3842 of 2012, are husband and wife. S.Saravanakumar, is the sole respondent in all the three civil revision petitions. C.R.P.(NPD) Nos.2480 of 2013 and 4258 of 2013 are the revisions filed by Pushpavalli alone, whereas C.R.P.(NPD) No.4258 of 2013 is the revision filed by Govindasamy, husband of Pushpavalli and Pushpavalli herself.

(2.) The suit property, namely a vacant site, having an extent of about 5 cents along with a 5 feet wide common passage on the north of the said piece of land and also a 6 feet wide common passage on the west of Govindasamy's property belonged to Pushpavalli, the second petitioner in C.R.P.(NPD) No.3842 of 2012/the sole petitioner in the other two civil revision petitions, by virtue of a purchase made by her under a registered sale deed dated 11.09.1975 bearing Document No.3348/1975 registered in the office of the District Registrar, Coimbatore. The property thus purchased by her did have the following measurements:

(3.) As per the said sale deed, the above said common passage running east-west in between the properties of Govindasamy and his wife Pushpavalli, 6 feet wide passage running on the west of the Govindasamy's property, which connects the street and the above said east-west common passage were also left to be jointly enjoyed by Govindasamy and his wife Pushpavalli.