MADAN MOHAN Vs. R PANDIYAN

JUDGEMENT

(1.) AS the Bar has insisted me to dispose of the civil revision petition alongwith the miscellaneous petitions and as the matter lies in a very short compass, I have heard to whole case and disposed of the civil revision petition itself.

(2.) THE defendant is the revision petitioner herein, who resisted the suit filed by the respondent before the trial court. THE suit is for declaration of plaintiff s title to the entire suit property and for consequential relief of injunction, originally. THE two reliefs were asked for by the respondent herein on the basis that the suit property was purchased by him from the wife and son of one'muthukumaraswamy, who is the original owner, under the sale deed dated 6. 3. 1982. THE suit was resisted by the defendant inter alia contending that the defendant is in possession of the property in the capacity of a owner by purchasing the same from the original owner Muthukumaraswamy himself under a registered sale deed dated 10. 3. 1982. However, it was admitted in the written statement that the suit property was an ancestral property of Muthukumaraswamy.