K. SOMASUNDARAM Vs. S. SUNDARAMOORTHY

JUDGEMENT

(1.) The plaintiff in the suit in O.S.No.2 of 2009, on the file of the District Munsif Court, Tiruvarur, is the revision petitioner before this Court, challenging the order of dismissal of the suit in O.S.No.2 of 2009 on 06.06.2011, the present civil revision petition has been filed.

(2.) The case of the plaintiff is that he owns a property in S.No.116/1C measuring 5 ares in Kunniyur Village in Tiruvarur District and having his house bearing Door No.361 and shop building bearing door No.360. The patta was issued in the year 1991 and the same was stand in the name of the plaintiff. The name of the plaintiff has also shown in the Chitta and Adangal in respect of the suit schedule of property.

(3.) The plaintiff further states that he was running a petty shop in the suit property bearing Door N.360 and local Panchayat has also assessed the property and issued a tax receipts in the name of the plaintiff. The defendants are the residents of nearby village, who have purchased some extent of land in S.No.116/4. But, they have no right over the suit property measuring to an extent of 5 ares. When the attempt was made by the first defendant directing the plaintiff to vacate the suit schedule of property, at that time, the plaintiff got doubt about the acts of the defendants and he filed caveat petition before the Court below.