LAWS(MAD)-2024-3-429

NATARAJAN Vs. ELANGOVAN

Decided On March 06, 2024
NATARAJAN Appellant
V/S
ELANGOVAN Respondents

JUDGEMENT

(1.) The defendant in the suit is the appellant before this Court on appeal. The Second Appeal is filed challenging the judgment and decree dtd. 30/3/2022 in AS.No.56 of 2021 on the file of Additional District Judge, Krishnagiri, reversing the judgment and decree dtd. 6/9/2021 in OS.No.163 of 2017 on the file of Subordinate Judge, Uthangarai.

(2.) For the sake of convenience, the parties are referred to as per the ranking before the Trial Court.

(3.) According to the plaintiff, the suit property along with other property are Government Tharisu lands. The plaintiff's grandfather Subramanya Gounder leveled the lands and carried on cultivation and had been in possession and enjoyment of the property. The plaintiff and his grandfather Subramanya Gounder without any intervention or disturbance of any of the parties had been carrying on cultivation. Subramanya Gounder had five sons namely Thandapani, Natarajan, Ravi, Rajendran and Pugalendhi apart from three daughters Chenammal, Sakunthala and Suseela.