THAYAMMAL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The plaintiff in the suit in O.S.No.97 of 2005 on the file of District Munsif, Melur is the appellant in this second appeal.

(2.) The appellant / plaintiff filed O.S.No.97 of 2005 for declaring that the order passed by the Special Commissioner and Commissioner of Land Administration, Chennai, in R.C.K1/11505/2005-1, dated 26.02.2007 is null and void and also to declare the order passed by the Assistant Settlement Officer, Madurai, dated 03.02.1996 in S.R.No.15/95 as valid and final and the defendants should obey the order. The suit is also to grant mandatory injunction to enter the plaintiff's name in all the revenue records regarding the suit property and to grant permanent injunction restraining the defendants, their men and agents from interfering with the peaceful possession and enjoyment of the plaintiff.

(3.) Though the suit was originally filed with the prayer for mandatory injunction and directing the second respondent to enter the plaintiff's name in all the revenue records regarding the suit property and for permanent injunction, the plaint was later on amended in year 2010 by an order of Court to include the above two declaratory reliefs. The suit property is an extent of 4.30 acres in Survey No.3/1 in Aathikulam Village, Madurai North Taluk.