PR PALANIAPPAN Vs. CT C NACHIAPPA CHETTIAR

JUDGEMENT

(1.) The plaintiffs would aver as follows:

(2.) The adjacent piece of land to the said property belonged to the mother of the plaintiffs 1, 2 and 6 viz., PR.Meyyammai Achi, who died on 08.07.1995 and she owned about 6 grounds and the said property was purchased by means of a registered sale deed bearing Document No.547 of 1961 dated 25.02.1961, registered on the file of the Sub Registrar, T.Nagar, executed by K.M.Lakhsmanan [Ex.P2].

(3.) The plaintiffs 1, 2 and 6 representing the cause of plaintiffs 3, 4 and 5 would also further aver that during the life time of their parents, the said lands were proceeded under the Urban Land Ceiling Act and aggrieved by the same, they filed W.P.Nos.1846 of 1995, 4840 of 1995, 9635 of 1995 and 1367 of 1995 and after the constitution of Tamilnadu Land Reforms Special Appellate Tribunal, the said writ petitions were transferred and the tribunal allowed all the petitions, vide order dated 10.01.2000, in view of the fact that they are in possession.