JOGHEE Vs. SUSHEELA

JUDGEMENT

(1.) The plaintiff in the suit is the civil revision petitioner before this Court, challenging the order in I.A.No.236 of 2012 in O.S.No.45 of 2005, dated 02.08.2012, on the file of the District Munsif Court, Udhagamandalam.

(2.) The case of the petitioner/plaintiff is that he has filed the suit in O.S.No.45 of 2005, on the file of the District Munsif Court, Udhagamandalam, for declaration and for permanent injunction.

(3.) The petitioner/plaintiff further states that he is the absolute owner of the property in 25 cents of land in R.S.No.49/3 (old) and 870/1 (new) of Kakkuchi Revenue Village, situated in Banacombai with specific boundaries East-Property of G.Sivan; West-Road leading to Kgguchi; North-Property of ILK Bhojan, South-Property of R.Lingan. The said property was purchased from one Mr.J.Sivaraj on 28.04.1997 in a registered Document No.742/1997, on the file of the Sub Registrar of Assurances, Kotagiri.