C RAJA Vs. V RANGASAMY

JUDGEMENT

(1.) The plaintiff, who lost before both the Courts below, is the appellant herein. He has come up with the present Second Appeal challenging the judgment and decree 11.01.2012 passed in A.S.No.44 of 2008 by the Principal Subordinate Judge, Krishnagiri, confirming the judgment and decree dated 29.10.2008 passed by the District Munsif cum Judicial Magistrate, Pochampalli in O.S.No.57 of 2007.

(2.) This Court, by an order dated 28.11.2012, ordered only Notice of motion returnable in four weeks. Thereafter, the matter stood adjourned from time to time for one reason or the other. Today, the Second Appeal is taken up for final disposal on the merits of the matter.

(3.) According to the appellant/plaintiff, the suit schedule properties situated in Rangampalli Village of Pochampalli Taluk, which originally belonged to his father, viz. Munian @ Chinna Poosali Gounder, was purchased by him vide registered sale deed dated 25.02.1977 for valuable consideration and since then, he was in possession and enjoyment of the same. After the demise of his father, the plaintiff, his brother and sister succeeded the suit properties by way of oral arrangement and the suit properties were divided among them. Thus, according to the plaintiff, he is in actual possession and enjoyment of the suit properties for the past 30 years without any interruption.