PUSHPAM Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The plaintiff in O.S.No.28 of 2005 is the appellant herein. The plaintiff, Pushpam, had filed O.S.No.28 of 2005 before the Principal District Munisf Court, Pudukottai, seeking the relief of declaration of title and permanent injunction from interfering with the her peaceful possession. The suit had been filed against the Superintendent of Police, Pudukottai, the Tamil Nadu Police Quarters Association, Pudukottai, Marimuthu Sons and the District Collector, Pudukkottai.

(2.) It is the case of the plaintiff that she had purchased the property on 20.07.2001. It had been further stated that the second and third defendants had constructed quarters for the police and in that process, they had put up a compound wall within the property of the plaintiff.

(3.) In the written statement, the defendants had stated that they had put up the compound wall within their lands, when quarters were built for the police to protect the lands. They stated that they had no intention of interfering with the peaceful possession of the plaintiff. They did not deny the title of the plaintiff.