PONNAMMAL Vs. MALAIYAN

JUDGEMENT

(1.) The present civil revision petitions have been filed to set aside the fair and decretal order dated 28.01.2015 made in LA. Nos. 465 to 467 of 2014 in O.S. No. 51 of 2008 passed the District Munsif cum Judicial Magistrate, Parangipettai.

(2.) The petitioner is the plaintiff in O.S. No. 51 of 2008 before the District Munsif cum Judicial Magistrate, Parangipettai. According to the petitioner, the suit schedule property was purchased by her father in the year 1957. After the death of her father and mother, the plaintiff was in possession of the suit property. Thereafter, she had allowed the respondents/defendants her cousin to occupy the premise.

(3.) However, when she wanted to take re-possession they opposed and was therefore constrained to file above suit for a declaration of title and for recovery of possession of the suit schedule property. In the said suit, the defendants filed written statement by stating that the petitioner was not the daughter of Arumugam @ Chetty but was the daughter of one Sivakutti.