KARUPPAN Vs. KANNAN

JUDGEMENT

(1.) The plaintiff in O.S.No. 173 of 2009 on the file of the learned Principal District Munsif, Kallakurichi, Villupuram District, is the revision petitioner.

(2.) Plaintiff sought for injunction with respect to a piece of property described in the suit schedule. The land belongs to Government, the plaintiff acquired the property by way of bought-in land as mentioned in the plaint, in vernacular language epy Vy jhpR His father was in enjoyment of the property. Therefore, plaintiff is in possession the defendant tried to interfere with his possession.

(3.) The suit has been resisted by the defendant by filing written statement pleading a divergence case and also questioning the very title of the plaintiff.