SIVAGURU RAMADOSS NAIDU Vs. VENKATACHALAM RAMADOSS

JUDGEMENT

(1.) Suit for declaration of title and mandatory injunction to direct the defendants to vacate from the suit premises and hand over the vacant possession.

(2.) The case of the plaintiff:

(3.) The defendants are the mother, brother and one of the sister of the plaintiff. They are staying in his house as permissive occupants. He had few more properties at Karasur Village and when those lands were acquired for the purpose of establishing Special Economic Zone, the defendants claimed share in it as if it is a joint family property. The issue was the subject matter of reference under Sec. 30 of Land Acquisition Act in L.A.O.P.No.57 of 2009, L.A.O.P.No.59 of 2009, L.A.O.P.No.60 of 2009 and L.A.O.P.No.61 of 2009. After enquiry, the Principal District Court vide, order dtd. 16/7/2013 held that those properties are the exclusive property of the plaintiff.