D RAMESH Vs. IDA SELVARAJ

JUDGEMENT

(1.) The suit is one for recovery of possession.

(2.) The plaintiffs have purchased the suit property from G.Sagunthala and others under a sale deed dated 11.11.2014 registered as Doc.No.4764 of 2014 in the Office of the Sub-Registrar, Anna Nagar. The first vendor viz., G.Sagunthala had obtained the suit property by way of a deed of settlement executed by her husband P.Gajendran on 20.02.2009 registered as Doc.No.912 of 2009 in the Office of the Sub-Registrar, Anna Nagar.

(3.) It is the further claim of the plaintiffs that the predecessor in interest viz., P.Gajendran who was in occupation of about 3200 sq.ft of land in Old S.No.225, T.S.No.58, Block No.6, Koyambedu Village was granted an assignment by the Special Tahsildar (Assignment) in K.Dis.No.3216 of 1976 dated 04.09.1976. The extent assigned to him under the said document was about 4 1/2 cents i.e., about 2000 sq.ft.