KANNAN Vs. A.SEKAR

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 12.07.2006, passed in A.S.No.33 of 2005 on the file of the Sub-Court, Arni, confirming the judgment and decree dated 15.09.2005 in O.S.No.224 of 1997 on the file of the District Munsif Court, Arni. .

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.

(3.) The case of the plaintiff in brief is as follows :- 3.1 The plaintiff filed the suit for declaration and permanent injunction. The first item of the suit schedule property was purchased by the plaintiff under registered sale deed dated 06.09.1993. Item 2 of the suit schedule property was allotted to the plaintiff in his family arrangement and the patta was issued in favour of plaintiff on 28.11.1984. The plaintiff is in possession and enjoyment of the suit properties paying the revenue dues and other revenue documents such as 'chitta' and 'adangal' also stand in the name of the plaintiff.