P SENGODAN Vs. NAGAPPAN

JUDGEMENT

(1.) BEING aggrieved by the order made under Section 145(1) Cr.P.C., in Na.Ka.No.3175/2015/C, dated 12.02.2015, by the Executive Magistrate -cum -Revenue Divisional Officer, Tiruchengode, directing both the petitioners and the private respondents, to maintain status -quo and not to interfere with their respective possession and the direction to the Inspector of Police, Pallipalayam, 4th respondent to inspect and file a report, continuously, the petitioners have filed the present revision petition.

(2.) ACCORDING to the petitioners, property to an extent of 8.16 Acres in S.No.47/2, Tokkavadu Koundenpalayam, Tiruchengode Taluk, Namakkal District, originally belonged to one Rangasamy, who died about 80 years ago. The said Rangasamy had a daughter, by name Palaniammal, through his first wife, Muthayammal. After the death of his first wife, the said Rangasamy married one Sennammal, as his second wife and through her, he had two sons and two daughters, viz., Ramasamy, Nagappan, Chinnammal and Thatyee @ Chinnammal, respectively.

(3.) THE petitioners have further submitted that by a sale deed, dated 14.02.2006, Rangasamy, one of the sons of the Original owner sold one acre of land to his brother, Nagappan. On 09.10.2006, Palani Naicker, son of Rangasamy sold an extent of 3.08 Acres to Angammal, the 3rd petitioner herein. Smt.Palaniammal, daughter of the original owner, Rangasamy, born through his first wife, Muthayammal, by a sale deed, dated 31.08.2010, sold an extent of 1.96= acres. By a sale deed, dated 11.10.2010, the purchaser has sold the above extent of land to one Raja, who in turn, has sold the same to Angammal, 3rd petitioner herein. Another son of Rangasamy, the original owner, viz., Nagappan, the first respondent herein, though was entitled to only 1.61 acres, sold an extent of 5.08 acres to the respondents 2 and 3 herein, by a sale deed, dated 21.03.2012.