M SHANMUGAM Vs. K PADMA

JUDGEMENT

(1.) THIS judgment shall govern these three appeals in S.A.Nos.1205, 767 and 768 of 2005.

(2.) THESE three appeals have arisen from the common judgment rendered by the Additional District Judge, F.T.C., Tirupattur, Vellore District, made in three appeals in A.S.Nos.27, 74 and 73 of 2002 respectively whereby the common judgment rendered by the trial Court namely District Munsif, Tirupattur, in O.S.Nos.25/91, 53/91 and 6/92 was affirmed.

(3.) THE plaintiff in O.S.53/91 has alleged that the suit property originally belonged to one Arunachalam that on his death, it devolved upon his wife and his two sons that they sold it to one Jayanthi who in turn sold the same to her that from that time onwards, she is in possession of the suit property and paying kist that she dug the well and also applied to the electricity board for agricultural service connection that the patta stands in her name that the defendant has no right to disturb her from getting service connection that the defendant has attempted to trespass into the suit property, and hence, there arose a necessity to file the suit.