P P RAMESHAN Vs. M K NARAYANI

JUDGEMENT

(1.) The above Second Appeal is at the instance of the plaintiffs in O.S.No.323 of 2004 on the file of the District Munsif Court, Hosur.

(2.) According to the plaintiffs, they had purchased the suit property measuring an extent of 2350 sq.ft. situate in S.No.22/1 under a Sale Deed dated 10.07.1997 from the defendants 2 and 3 who are the legal representatives viz., wife and son of one Major V.Balasundaram. It is the further case of the plaintiffs that the property in S.No.22/1 measuring an extent of about 1 acre and 54 cents belonged to the said Major V.Balasundaram who had acquired the same under the Sale Deed bearing Doc.No.667/1982 registered with the Office of the Sub-Registrar, Hosur.

(3.) The plaintiffs would further contend that upon purchase they had filed an application for subdivision of revenue records. The subdivision was approved by the order of the Tahsildar, Hosur dated 22.02002, consequent upon the same, computer patta was issued in the name of the plaintiffs on 08.02004 by the Head Quarters Deputy Tahsildar, Hosur. Relying upon the above documents the plaintiffs sought for declaration of title to the suit property and for injunction restraining the defendants from interfering with their possession.