PALANISAMY Vs. JOTHIMANI

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for R1 and R2 and learned counsel for R3 and R4.

(2.) The appellant had filed O.S.No.477 of 2005 before the District Munsif Court, Pollachi. The said suit was filed for declaration and for permanent injunction and mandatory injunction to direct the 3rd and 4th respondents herein to remove the name of the 2nd respondent, Loganathan Gounder from the revenue records relating to the suit schedule property in S.F.No.158/3.

(3.) The case of the Appellant / Plaintiff was that the suit schedule property was originally owned by the appellant's grandfather Kaliappa Gounder to a total extent of 6.91 acres which came to be partitioned between his grandfather and his uncle Peria Rangasamy Gounder and his father Chinna Rangasamy Gounder vide registered deed dated 08.10.1976.