POORANI Vs. VADIVELU

JUDGEMENT

(1.) The appellant is the plaintiff in O.S.No.592/2010 on the file of the Principal District Munsif, Puducherry. She filed the suit for a permanent injunction restraining the defendants from interfering with her peaceful possession and enjoyment of the suit property.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the Trial Court and at appropriate places, their rank in the present second appeal would also be indicated.

(3.) The case of the plaintiff in a nutshell is as follows : One Aryaputhri became entitled to the suit property through a Donation deed, dtd. 10/2/1908 (Ex.A1). After the death of Ariyaputhiri, his son Ponnusamy Gounder inherited the property. Ponnusamy Gounder had three sons by names Sivasankaran, Athikesavan and Raguraman. The plaintiff is the wife of Adhikesavan. Sivasankaran and Raguraman died as bachelors. Therefore, after the demise of Ponnusamy Goudner, his son, Adhikesavan, husband of the plaintiff inherited the properties. After the demise of Adhikesavan, the plaintiff became entitled to the suit property. The plaintiff is also in possession and enjoyment of the suit property by paying necessary tax to the Government. The defendants who are residing in the same locality are attempting to interfere with the peaceful possession of the suit property by the plaintiff and one such attempt was made on 15/2/2010. Hence, the suit.