P CHELLADURAI Vs. P MAYACHANDRAN

JUDGEMENT

(1.) Challenging the correctness of the judgment passed in A.S.No.15 of 2007,Sub- Judge, Sankarankovil, confirming the judgment made in O.S.No.357 of 2005, on the file of Principal Munsif Court, Sankarankovil, the defeated defendants has preferred this appeal.

(2.) The respondent/plaintiff filed the suit in O.S.No.367 of 2005, Sankarankovil prayed decree of declaration of title in respect of 'C' schedule property, which is confirming part of the 'B' schedule property which in turn forming part of larger extent of 'A' schedule property and for mandatory injunction, removing the superstructure put up by the defendant in the 'C' schedule property.

(3.) The plaint proceeds on the basis that the first item of the suit property originally belonged to Venkitasamy, Rengappan, Seeni, Krishnasamy as an ancestral property and by a sale deed dated 17.06.1963, it was sold to Mutharasu and Perumal (father and son).