SAHAYA MARY Vs. CHRISTOPHER

JUDGEMENT

(1.) Heard Mr.K.P.Narayanakumar, learned Counsel for petitioners and Mr.V.R.Shanmuganathan, learned Counsel for respondent.

(2.) The defendants are the Civil Revision petitioners. The plaintiff presented O.S.No.51 of 2019, seeking the relief of permanent injunction restraining the defendants from interfering with his peaceful possession and enjoyment of the property.

(3.) The case of the plaintiff is that he is an engineer by profession. He had purchased the 'A' and 'B' schedule mentioned properties from the first defendant by way of a registered sale deed dtd. 21/8/2012. The first defendant had acquired the property by way of a registered sale deed dtd. 21/12/2010. The plaintiff urged that pursuant to the sale, he had taken possession and was in enjoyment of the property. According to him, the purpose of the said purchase was an investment in real estate on account of rapid increase in the value of the property. Since he was away in the State of Karnataka, the defendants called upon him to reconvey the property in their favour. They wanted the plaintiff to sell the property to them for a song. The plaintiff was not agreeable. Hence, the defendants approached the police authorities and attempted extortion to purchase the property.