AYYAN FIRE WORK FACTORY Vs. GOVINDAMMAL

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the fair and final order passed by the Court below allowing the application filed by the respondent to file an additional written statement along with the counter-claim.

(2.) The petitioner filed a suit before the Court below against the respondent seeking for the relief of permanent injunction. The suit was filed on the ground that the petitioner became the owner of the property by virtue of a sale deed executed by one Gurusamy Devar and he has put up a construction in the property and that the respondent is attempting to trespass into the property.

(3.) The respondent filed a written statement in April 2010, wherein, the respondent had specifically traced her title to the property by virtue of an assignment that was given by the Government in favour of the respondent's husband. The respondent took a further plea that the petitioner has fabricated documents and has illegally trespassed into the property and constructed a building and the petitioner has absolutely no right over the property.