SRI ARULMIGU THIRUMURUGANATHASAMY KOVIL Vs. BANUMATHI

JUDGEMENT

(1.) This Second Appeal is directed by the unsuccessful Defendant Temple. Challenge is to the Judgment and Decree, dated August 20, 2019, made by the 'Subordinate Court, Avinashi' ('First Appellate Court' for short) in A.S. No.47 of 2017, wherein and whereby the Judgment and Decree, dated July 6, 2015, made by the 'District Munsif Court, Avinashi' ('Trial Court' for short) in O.S. No.303 of 2007 was confirmed.

(2.) The Appellant herein is the Defendant while the Respondent herein is the Plaintiff in the Original Suit. Hereinafter, the parties will be referred to as per their array in the Original Suit.

(3.) The Suit Property is a vacant site which forms a portion of Survey Nos.493/1 & 494/1 purchased by the Plaintiff vide registered Sale Deed, dated July 3, 1995 from P. Vadivel who had purchased it vide Sale Deed, dated November 10, 1978. Ever since the date of purchase, the Plaintiff has been in possession and enjoyment of Suit Property. Revenue Records, Land Tax Receipt, Patta, Possession Certificate are all in favour of the Plaintiff. Thus, it is clear that the Plaintiff is the absolute Owner of the Suit Property. Except the Plaintiff nobody else has got any title, rights, or interest over the Suit Property.