RAMASAMY Vs. SHANMUGAM

JUDGEMENT

(1.) The plaintiff is the civil revision petitioner before this Court, challenging the order of memo in O.S. No. 350 of 2010, dated 06.07.2012, on the file of the learned Principal District Munsif Court, Tindivanam.

(2.) It is the case of the petitioner/plaintiff is that he filed the suit against the respondent/defendant for declaration and for permanent injunction in O.S. No. 350 of 2010, on the file of the learned Principal District Munsif Court, Tindivanam. A written statement has been filed denying the allegations set out in the plaint and the respondent/defendant has stating that there is no registered document filed by the petitioner/plaintiff and he denied the oral purchase of the document since the suit schedule of property is Natham Poramboke.

(3.) While pendency of the above suit, this petitioner/plaintiff has filed a memo before the learned Principal District Munsif, Tindivanam. In the memo, the petitioner/plaintiff states that he filed the suit for declaration and for injunction on the basis of the oral purchase of the suit property from one Govindasamy Gounder S/o Sukuran Gounder. The petitioner/plaintiff also states that oral purchase was followed by delivery of possession of the suit property purchased from the vendor by the petitioner/plaintiff and hence, there is an absolute possession and enjoyment of the suit schedule of property.