K RAJU Vs. TAHSILDAR METTUR TALUK OFFICE; DIVISIONAL DEVELOPMENT OFFICER; VILLAGE ADMINISTRATIVE OFFICER; DISTRICT COLLECTOR; TAHSILDAR OFFICE OF TAHSILDAR, METTUR; SARASWATHY; RAJAMMAL; KALIAMMAL; PANJALI; MARAKAL; GOPAL; PAPPAL; CHINNAPONNU; MARAKKAL W/O PERUMAL;

JUDGEMENT

(1.) By consent of both the learned counsel appearing on either side, the second appeal and the writ petition are disposed of by this common Judgment.

(2.) The above Second Appeal arises against the Judgment and Decree passed in A.S.No.63 of 2003 on the file of the Subordinate Court, Mettur, reversing the Judgment and Decree, dated 30.04.2001 passed in O.S.No.150 of 2000 on the file of the District Munsif Court, Mettur.

(3.) The plaintiff is the appellant and the respondents were the defendants in the suit. The plaintiff filed the suit in O.S.No.150 of 2000 for permanent injunction. According to the plaintiff, the suit property is a poromboke land, measuring an extent of 2.45 acres in S.No.140/1. The plaintiff is an Ex-serviceman and therefore, he requested for allotment of land in S.No.140/1. The plaintiff also filed a suit in O.S.No.141/2000 on the file of the District Munsif Court, Mettur, for permanent injunction against one Murugan. On a reading of the plaint in O.S.No.141 of 2000, it could be seen that the said Murugan tried to interfere with the peaceful possession, therefore, the plaintiff had filed the suit as against the said Murugan. Subsequently, according to the plaintiff, the defendants tried to dispossess the plaintiff, present suit has been filed by the plaintiff for permanent injunction.