GANAPATHY MAISTRY Vs. RAMALINGAM

JUDGEMENT

(1.) The plaintiff in O.S.No.746/1986 on the file of the Principal District Munsif, Virudhachalam who is the respondent in A.S.No.1 of 1998 on the file of the Sub-Court Virudhachalam is the appellant herein. The appellant filed a suit in O.S.No.746 of 1986 before the Principal District Munsif, Virudhachalam, for declaration of his title to the suit property situate in Survey No.191/2, of Naraiyur Village measuring 0.71.0 Ares. He has further prayed for a permanent injunction restraining the respondent/defendant from interfering with his peaceful possession and enjoyment of the suit property or in the alternative for recovery of possession from the respondent/defendant.

(2.) The brief facts of the case of the plaintiff is as follows:-

(3.) Even otherwise, since the plaintiff, his mother and their predecessors in title were in possession and enjoyment of the suit property for more than 20 years, the plaintiff has prescribed title to the suit property by way of adverse possession and prescription.