G KANNAN Vs. KULIKAMBAI ALIAS SAROJA

JUDGEMENT

(1.) DEFENDANTS in O.S. No.327 of 1994 on the file of District Munsif Court, Nannilam are the appellants.

(2.) SUIT filed by plaintiff was one for permanent prohibitory injunction restraining defendants from interfering with his possession. It is the case of plaintiff that the property belongs to Chokkapuram Mutt and it was in the possession of one Chellapillai. As per Ex.A3, he sold the property to one Arumuga Mudaliar and Meenakshisundaram Mudaliar. Both of them executed another sale deed on 16.2.1953 as per Ex.A2 to one Govindaraja Pillai, who in turn sold the property to plaintiff under Ex.A1 dated 22.2.1960. Eversince that date, plaintiff is in possession of the property.

(3.) AGGRIEVED by the judgment, plaintiff preferred appeal in A.S. No.20 of 1999 on the file of Principal Sub Court, Nagapattinam. Lower appellate court reconsidered the entire evidence and came to the conclusion that plaintiff is in possession of the property and the suit was decreed as prayed for.