LAKSHMI Vs. M THANGAVEL

JUDGEMENT

(1.) The plaintiff is the appellant herein. Suit for permanent injunction dismissed by the trial Court and confirmed by the first appellate Court. Against the concurrent finding, this Second Appeal is laid.

(2.) 3.85 acres of land in S.No.107 at Kurichi Village, Coimbatore taluk was divided into housing plots by way of layout by its owners Thangavel and Parvathiammal and sold to several persons. The property, which is the subject matter of the appeal was sold to the plaintiff by Thangavel and his mother Parvathiammal vide a registered sale deed dated 21.11.1966. The said sale deed is admitted as Ex.A1. The schedule of property is shown as below:

(3.) On 17.07.1975, one Palaiappan has purchased a plot from Thangavel and Parvathiammal vide Ex.B2 with the following description.