ABDUL SUKHURE BHAI Vs. DURAI KUPPUSWAMY

JUDGEMENT

(1.) THIS revision is directed against the order dated 9-12-1999, made in i. A. No. 415/1999 in O. S. No. 372/1999 on the file of the District Munsif Court, arakkonam, ordering police protection.

(2.) THE suit property relates to the vacant plot measuring 259 sq. ft. in S. No. 319/ part new S. No. 26, Palani, Gandhi Road, arakkonam.

(3.) CASE of the plaintiff is that the suit property is a joint family property of veeraragavalu and his brothers. The plaintiff has purchased suit property from the said Veeraragavalu for valid consideration by the Sale Deed dated 25-9-1999. Since the date of purchase, the plaintiff has been in possession and enjoyment of the suit property and also the share of other brothers, which formed part and parcel of the suit property. The defendants have no right or title over the suit property; but are attempting to interfere with the plaintiffs peaceful possession and enjoyment and hence the suit for permanent injunction restraining the defendants and his men from in any way interfering with the plaintiffs possession and enjoyment of the suit property.