V. KARUPIAH Vs. V. VASUKI

JUDGEMENT

(1.) THE defendants 1, 3 and 5 in O.S.No.77 of 1996 on the file of the District Munsif, Devakottai are the appellants before this Court.

(2.) FOR the sake of convenience, the parties are referred to as per their rankings in the suit.

(3.) O .S.No.77 of 1996 was filed by the plaintiff for declaration as well as for mandatory injunction and for recovery of possession of the suit schedule property. According to the plaintiff, the suit schedule property originally belonged to the sixth defendant Government and it was Government's Punja Land. The survey number of the suit property is 1/3 and its extent is 0.92.0 Ares and it was assigned to the plaintiff in Assignment No.1125 of 1995 as per the order dated 5.71990. From the date of assignment, the plaintiff has been in possession of the suit property cultivating punja crops. Patta has been issued in her name and she is also paying the tax.