T.MANICKAM Vs. ARUNAI C.VEDI (DECEASED)

JUDGEMENT

(1.) Heard the learned counsels for the appellant and the respondents.

(2.) The dispute is between the appellant and the first respondent (deceased) in respect of 1050 sq.ft of land. The appellant has put up a thatched hut on the said land, which is admittedly owned by the Tiruvannamalai Municipality.

(3.) The case of the appellant/plaintiff is that the property was earlier occupied by one Govindammal. She has put up a hut and living in it for the years together. Therefore, the Tiruvanamalai Municipality has assessed tax and collecting tax from her. After the death of Govindammal, her son took possession of the property and got the assessment transferred in his name. The Electricity service connection given to the said hut, was also transferred in his name. Alleging that the first respondent herein is trying to create records and trying to get patta in his name, which likely to be given to the person who is in long possession of the property. The plaintiff has filed the suit with multiple prayers particularly to declare his possessory title, permanent injunction to grant patta, to restore the electricity service connection and to re-transfer the Tax assessment in his name.