MEERABAI Vs. V. GNANAMANI

JUDGEMENT

(1.) The plaintiff who suffered concurrent findings before the Courts below is the appellant.

(2.) The parties are described as per their litigative status before the trial Court.

(3.) The case of the plaintiff is that the suit property was purchased by the plaintiff under a sale deed dtd. 27/9/1972 and thereafter, she has been in possession and enjoyment of the suit property measuring 53 cents and paying kist for the suit property. According to the plaintiff, the total extent in the Survey No.136/4 was 2.33 acres and the same has been subdivided into 136/4A, 136/4B and 136/4C and the suit property was assigned S.F.No.136/4C. The plaintiff came to know that patta had been issued to the second defendant in respect of suit property and taking advantage of the same, the defendants attempted to trespass into the suit property on 25/10/2011 and that they were openly proclaiming that they would not allow the plaintiff to step into the suit property. The plaintiff therefore, instituted the suit to declare her right, title and interest over the suit property and also for a consequential permanent injunction.