THANGAPANDIAN Vs. JEGADEESAN

JUDGEMENT

(1.) These Civil Revision Petitions are filed against the fair and decreetal order dtd. 16/2/2022 made in I.A.Nos.13, 441 and 445 of 2017 in O.S.No.80 of 2007, on the file of the District Munsif Court, Theni.

(2.) The factual matrix, in which, the case arises is that one Thangapandian (the original first plaintiff) and others, filed O.S.No.80 of 2007 on the file of the District Munsif, Theni against one R.N.Jegadeesan, N.R.Manivannan, L.Kamalakannan and Theni Allinagaram Municipality. The plaintiffs' case is that the suit property originally belonged to one Shanmuga Vellalakonda Pommu Naicker. The plaintiffs are his legal heirs and the suit properties are in the joint possession and enjoyment. The suit property was originally a thrashing floor. The first defendant is the son of one Narayanasamy Naicker and the defendants 2 and 3 are the paternal grandsons of the said Narayanasamy Naicker. The said Narayanasamy Naicker entered into a lease with the plaintiffs on 29/11/1956 concerning the suit property and the other properties for ten years. The registered lease agreement stated that the period could be extended. The annual rent for the suit property and other properties was fixed at Rs.4,200.00. After the death of the said Narayanasamy Naicker, there is a misunderstanding between the plaintiffs and the defendants. Therefore, the plaintiffs had to file the suit. The suit was filed for the following reliefs:

(3.) Heard Mr.S.Meenakshi Sundaram, learned Senior counsel appearing on behalf of the petitioners and Mr.J.Barathan, learned counsel appearing on behalf of the respondents 1 to 3.