R SARASWATHI Vs. T S RANGANATHAN

JUDGEMENT

(1.) The defendants who had lost before the Courts below, are the appellants herein.

(2.) The first respondent / plaintiff had instituted the suit in O.S.No.29/2010 on the file of the Sub Judge at Tambaram praying for the relief of declaration that he is the sole and absolute owner of the suit property bearing No.287, Palkalai Nagar, comprised in Survey No.1(Part) and 80 (part) Patta No.911, as per Patta Sub division No.1/296, Palavakkam Village, measuring an extent of 1800 Sq.ft. in approved lay out No.MMDS/PPS/LO/15 and also for reconvey of possession and also for mandatory injunction directing the defendants to remove the illegal construction put up by them in the suit property and handover the vacant possession of the suit land to the plaintiff.

(3.) It is the case of the 1st Respondent/ Plaintiff that he has purchased the above suit property under a registered Sale Deed dated 28.02.1998 (Ex.A1) from the lawful owner and during the year 2003, he visited the suit property and came to know about the construction activities made by the 1st and 2nd defendants and immediately, he lodged a complaint with regard to the said illegal acts.