HINDU VEERAKUDI VELLALAR NALA SANGAM Vs. K VELUPILLAI

JUDGEMENT

(1.) The plaintiff in the suit in O.S.No.25 of 2012 on the file of the District Munsif Court, Virudhunagar, is the appellant in this appeal.

(2.) The case of the plaintiff in O.S.No.25 of 2012 is as follows:-

(3.) The case of the first defendant in the written statement is to the effect that the gift deed in the year 1993 was obtained in the name of the fourth defendant, as they were using the said property as a place to organize cultural programme and as a communal place for the people who are living in the village. Defendants 1 to 3 on the basis of resolution passed by the Society and after considering various aspects, executed the gift deed in favour of the fourth defendant in the year 1993 and handed over possession immediately as the suit properties intended to be utilized for the residents of the area. It is further stated in the written statement that the first defendant was elected as the president of the society 04.12.1990 and he was continuing as President of the society till the written statement was filed.