SYED AHAMED Vs. SHOUKAT ALI

JUDGEMENT

(1.) Aggrieved by the findings given in A.S.No.2 of 2012 on the file of the Subordinate Judge, Perambalur, dtd. 31/7/2012 the plaintiff has preferred the Second Appeal.

(2.) The parties are indicated herein as per their litigative status and ranking before the trial Court.

(3.) According to the plaintiff, Syed Ahamed, he is the sole and absolute owner of the suit property. The suit property originally comprised in S.F.No.364/2 of Pennakonam Village. The plaintiff purchased the said property through sale deed dtd. 19/9/1966 in Doc.No.2857 of 1966 to an extent of 0.66 cent in S.F.No.364/2. Then as per the sale deed dtd. 5/11/1966, in Doc.No.3224 of 1966, the plaintiff purchased another land to an extent of 2.82 cents and totally Acre 3.48 cents out of acre 5.80 cents. The plaintiff has been in possession of the lands from the date he purchased and he is cultivating the crops.