S RAMANATHAN Vs. KALYANASUNDARAM

JUDGEMENT

(1.) The above Civil Revision Petition has been filed against the order dated 21.02.2017 made in I.A.No.1043 of 2016 in O.S.NO.69 of 2013, on the file of the District Munsif Court, Sivagangai.

(2.) The petitioners herein are the defendants in the suit in O.S.NO.69 of 2013 and the defendants are in possession and enjoyment of 11 cents with house and compound wall in S.No.73/4 at Kalayarkovil Town, Somanathamangalam group, Sivagangai District since 1982. The petitioners would further aver that the property was purchased by the father of the second petitioner herein/second defendant vide a registered sale deed dated 12.11.1982.

(3.) The respondent herein owns the neighbouring property with house and compound wall in S.No.73/4H at Kalayarkovil Town, Somanathamangalam group, Sivagangai District through the deed of Inam Settlement, dated 14.03.1966. According to the petitioners/defendants, both parties have been in peaceful possession and enjoyment of their respective properties bounded by compound walls over the past 31 years. While so, in the year 2013, the respondent herein/plaintiff instituted a suit in O.S.No.69 of 2013, on the file of the District Munsif Court, Sivagangai, claiming right over an extent of 1168 sq.ft allegedly lying inside the petitioners' property.