RANGANATHAN Vs. DAMODARAN

JUDGEMENT

(1.) THE defendants are the appellants herein.

(2.) THE plaintiff filed a suit for declaration of title and for injunction on the following grounds: -

(3.) TO begin with, it has to be stated that the plaintiff" s claim that his father purchased two cents of land from Subba Counter is not established. The plaintiff has not chosen to produce the sale deed. Whereby the said extent is alleged to have been purchased by his father. Along with the plaint, only the sale deed executed by Periasamy Gounder in favour of Rajayya Gounder and the sale deed executed by Amirthammal in favour of Rajayya Gounder are produced. The plaintiff also not produced any document to show that these eight cents belonged to the four brothers, as alleged in the plaint. Neither the chitta extract, nor any other village account is produced to establish the same. In Ex.A.1 Sale deed, which is dated 25.2.1932, whereby the plaintiff's father is said to have purchased two cents from Periyasamy Gounder, the description of the property reads as follows: