D GURUMURTHY Vs. N SATHISH

JUDGEMENT

(1.) Suit for recovery of possession, mesne profits, both past and future and permanent injunction.

(2.) The averments contained in the plaint are briefly stated as follows:

(3.) The plaintiff had been visiting the suit property now and then from 1980 onwards till the end of 2000 and on account of his preoccupation and other reasons, he could not visit the suit property thereafter. While so, during August, 2003 to his utter surprise, he noticed that many houses had been constructed there and consequently, he was unable to locate his plot and with the help of Govt., surveyor, he was able to locate the property i.e. the suit property and to his utter shock and dismay, he found a house with ground and two upper floors constructed in the suit property and the defendants and one R.Lakshmi Narayanan were in occupation of different portions therein.