ARASAPPAN KARAYALAR Vs. SUBRAMANIA KARAYALAR

JUDGEMENT

(1.) THE plaintiffs are the appellants. THE Plaintiffs filed the suit for permanent injunction.

(2.) THE case of the plaintiffs is as follows:

(3.) EX-A-1 the sale deed in the name of the plaintiffs mother will show that the property measuring 18?6-1/2 cents was purchased. The total extent purchased under EX.A-1 is 2-3/4 cents. EX.A-2 is the partition deed entered into between the plaintiffs dividing the above properties into northern half and southern half. The trial Court has held that the disputed property is a vacant site and that in respect of vacant site possession, follows title and that the plaintiffs have not filed suit for declaration o f title and that the report of the Commissioner will not assist the case of the plaintiffs and that the plaintiffs failed to establish that they were in possession of the suit property.