ASAITHAMBI Vs. PERUMAYEE

JUDGEMENT

(1.) The plaintiff in the suit is the appellant. The respondents 1 to 3 herein are the defendants 1 to 3 in the suit.

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

(3.) According to the plaintiff, an extent of 1 acre of land, which is the suit property, was settled in his favour by his father through a registered settlement deed dtd. 22/2/1980 and he is in possession and enjoyment of the suit property along with other extents of land. The revenue documents like patta, chitta and adangal in respect of suit properties have been mutated in his favour. For the convenience of the plaintiff, he has put up a thatched shed on the eastern side and he is enjoying the same. Further, the properties to the northern side of the suit property were purchased by the plaintiff from the second defendant on 19/5/1990. The first defendant is the mother, the second defendant is the brother and the third defendant is the sister. There had been a registered partition among the family members by registered partition deed dtd. 15/7/1976 and each one is in possession and enjoyment of the respective shares independently.