S NAGAMANICKAM Vs. GOPALAKRISHNAN

JUDGEMENT

(1.) THIS revision petition is filed by the plaintiff against the judgment in C. M. A. No. 3 of 1992, on the file of the Subordinate Judge, karur.

(2.) THE relevant facts which are necessary for the disposal of this revision petition may be summarised as follows: Plaintiff is the owner of the entire plaint schedule property. Apart from the subject matter of the suit, some more area was in the possession of the defendant, on the basis of a lease of the vacant site. Petitioner purchased the entire property and filed a suit O. S. No. 459 of 1973, for eviction of the respondent. A compromise was entered in that case whereunder a portion was surrendered to the plaintiff wherein he has now put up a construction and is residing therein.

(3.) I will take into consideration these rival contention in the later portion of this Order.