UTCHIMAHALI Vs. P MURUGAN

JUDGEMENT

(1.) These Civil Revision Petitions have been filed against the order passed in I.A.Nos.520, 521 of 2013 in O.S.No.2 of 2011 dated 17.12.2013 on the file of the II Additional District Munsif Court, Tirunelveli.

(2.) The brief facts that are necessary for disposal of these Civil Revision Petitions are as follows:-

(3.) The civil revision petitioners, as plaintiffs, filed a suit in O.S.No.2 of 2011 on the file of the II Additional District Munsif Court, Tirunelveli, for declaration of title and for consequential permanent injunction restraining the defendants in the suit, namely, the respondents from interfering with their peaceful possession and enjoyment of the property. The suit property is an extent of 0.02.0 hectare approximately 5 cents in Survey No.1513/8A in Kangaikondan Rajapathy Village, Tirunelveli Taluk. The case of the plaintiff in brief in the suit is that the suit property, along with other properties, originally belonged to one Poovarammal and that she executed a sale deed on 19.06.1944 in respect of the entire property in favour of the sons of Masani konar for valid consideration. It is the further case of the plaintiff that the sons of Masani konar, by name Sudalaimuthu Konar, Subbaiah Konar, Petchi Konar and Puthiava Konar, divided the suit properties among themselves. The plaintiffs are the legal heirs of one Subbaiah Konar. They stated that the suit property was allotted to their father is a partition and separate patta was also issued to him.