N ARUNACHALAM Vs. L NARAYANA REDDY

JUDGEMENT

(1.) These Civil Revision Petitions arises against the dismissal of the petitions filed by the plaintiff/petitioner herein for striking out the issues framed on 09.06.2005 in O.S. No.12 of 2005, pending on the file of the District Munsif, Hosur, recalling PW1's evidence and to reopen the application.

(2.) The brief facts which are necessary for appreciating the issue on hand is as follows:-

(3.) The second respondent after receiving the balance sale consideration had not only executed an unregistered lease deed dated 01.12.1989 but had also signed a panchayatar compromise agreement dated 21.09.1989. The petitioner would also contend that he had obtained a decree for injunction against the respondents in a suit in O.S.No.500 of 1989 on the file of the District Munsif Court, Hosur. On the basis of this Panchayatar compromise agreement, dated 21.09.1989, he had also contended that he had got the entire revenue records mutated in his name and that he is continuing in possession and enjoyment of the suit property. Since, the second respondent herein had made a propaganda in the village that he had not executed the sale deed, a cloud is created on the plaintiff's title to the suit property and consequently the suit came to be filed.