K.SONAIMUTHU Vs. THE TAHSILDAR, TALUK OFFICE

JUDGEMENT

(1.) Heard both sides.

(2.) By consent of both sides, the main Writ Petition itself is taken up for final disposal.

(3.) According to the Petitioner, the lands measuring an extent of 1 acre and 45 cents in S.No.237/1 situated at Ezhavizhivayal Village, Kannankottai Group, Devakkottai Taluk, Sivagangai District originally belonged to his father Karuppiah. On 6.3.1985, a partition took place in respect of the property and some other properties between his father, himself and his brothers namely, one Mr.Suppiah, Mr.Arumugam and Mr.Vijayaraman, by means of a partition deed. As per the partition deed, one third share in the center portion of the southern side vacant land in the said property and half share of western side of the building were allotted to the Petitioner and from that date onwards, the Petitioner is in absolute possession and enjoyment of the said properties.