RAMAYEE Vs. KARNAN (DECEASED)

JUDGEMENT

(1.) The plaintiff in O.S.No.470 of 1990 on the file of the District Munsif, Perambalur who is the respondent in A.S.47 of 2001 on the file of the Principal District Judge, Perambalur has filed the present second appeal.

(2.) For the sake of convenience, the parties are called as per their ranking in the original suit in O.S.No.470 of 1990 before the District Munisif, Perambalur.

(3.) The plaintiff Ramayee (Pw1) is daughter of one Nagammal. Nagammal executed a settlement deed dated 10.08.1989 (Ex.A1) in favour of the plaintiff. According to the plaintiff, the settlement deed was acted upon and that she has been in possession and enjoyment of the said property. It is further contended by the plaintiff that the defendant Karnan (Dw1) is attempting to interfere with her peaceful possession and enjoyment over the suit property. She has therefore, prayed for declaration of her title to the suit property situate in S.No.619/1 of Parambalur, measuring Acres 1.74 out of Acres.5.20 within the boundaries stated in the plaint schedule and also for a permanent injunction restraining the defendant and his men and agents from interfering with the peaceful possession and enjoyment over the suit property.