K.S. Lakxmi and Others vs Venkateswaran represented by his Power of Attorney Balasubramaniam and Others

M. Chockalingam, J.—This appeal is directed against the judgment of the learned Principal Subordinate Judge, Coimbatore, made in

A.S.No.5 of 1990, whereby the judgment of the trial Court in a suit for permanent injunction was reversed by dismissing the suit.

The plaintiff sought for the relief of permanent injunction, stating that the plaintiff and his brother entered into a partition on 11.2.1957, pursuant

to which the plaintiff has been in enjoyment of the suit property; that he has been paying the tax to the municipality; that the defendants'' property

was situated on the south of the plaintiff''s property; that in between both the properties, there is a well, in which the adjacent owner was given a

right to take water; that around the well, there was a shed, which belonged to the plaintiff; that the first defendant has been living in foreign

countries; that at his instigation, the second defendant has been attempting to interfere with the plaintiff''s possession; that a week before the filing of

the suit, the second defendant made an attempt to demolish the shed, which was objected to by the plaintiff, and the same was stopped with great

difficulty; that the defendants were attempting to raise construction in an area of 6'' x 16'', which was situated in between the properties and which

exclusively belonged to the plaintiff, and hence, they should be restrained by way of a permanent injunction.

The suit was resisted by the defendants, stating that the suit property, measuring 6'' x 16'' exclusively belonged to the defendants by way of

purchase by their father in the year 1948; that the plaintiff had no iota of right in the suit property; that after obtaining an interim injunction, the

plaintiff has demolished a wall; that the sale deed in favour of their father would clearly speak about the measurement of the property and its

boundaries; that subsequently, when the new building was constructed, it was approved by the municipality, which would clearly establish that the

property in question belonged to the defendants; that on the south of the well, the plaintiff had no right or interest in the property, and hence, the

suit was to be dismissed.

The trial Court framed the necessary issues, tried the suit and granted the preliminary injunction as asked for. Aggrieved, the second defendant

took it on appeal. The first appellate Court on enquiry reversed the judgment of the trial Court and dismissed the suit. Hence, this second appeal

has been brought forth by the plaintiff, aggrieved over the same.

At the time of admission, the following substantial questions of law were formulated by this Court:

(1) Whether the judgment and decree of the lower appellate Court are right in that the same is not based on any evidence available on record?

(2) Whether the judgment of the lower appellate Court is correct in arriving at the finding merely on assumptions as to the usage of the disputed site

by the defendants?

This Court paid its full attention on the rival submissions and had a thorough scrutiny of the materials available.

Before the trial Court, both sides have let in evidence and also relied on documentary evidence. It is not in dispute that the properties of the

plaintiff and the first defendant are situated adjacent to each other, and in between these two properties, there is a well and a shed also. The

property in dispute is a small piece of land, measuring 6'' x 16'', which is situated on the south of the well. The case of the plaintiff was that the

property originally belonged to the father; that there was a division among himself and his brother; that the suit property fell to his share; and that he

has been in enjoyment of the same all along. But, on the contrary, the defence plea was that the property belonged to the defendants by way of

purchase by their father in the year 1948; that the sale deed would contain not only the measurement of the property, but also its boundaries, and

thus, the property in question fell within those boundaries and measurement. According to the defendants, an old construction was removed, and a

new construction was raised only on approval of the plan by the Municipality, which would also evidence the fact that the property belonged to the

defendants. The first appellate Court has clearly discussed the evidence and has pointed out that Ex.A1 sale deed, relied on by the plaintiff, did not

speak anything about the suit property. Ex.A2, a partition deed, between the plaintiff and one Tirumalaisamy, also did not speak about the

property in question. Even Ex.A3, a plan, also does not contain anything, indicating that this property fell within the share of the plaintiff.

It is pertinent to note that the plaintiff has not averred in the plaint that the property belonged to him pursuant to Exs.A1 and A2, but has stated

that he has been enjoying the same all along. On the contrary, in the document, relied on by the defendants namely Ex.B1, sale deed of the year

1948, under which their father purchased the property, the property in question namely 6'' x 16'' of land is shown. That apart, an Advocate

Commissioner appointed by the Court, on inspection, has filed a report and plan. In his plan, the Commissioner has shown the defendants''

property as JJHGFELM and that of the plaintiff as ABCDEFGHIJ, and the suit property has also been shown therein as IHGF, measuring 6'' x

16''. The Commissioner''s report would also indicate that the property has been in possession and enjoyment of the defendants. It remains to be

stated that the plaintiff has not raised any objection to the Commissioner''s report. Thus, on the documentary evidence available and also on the

Commissioner''s report, the first appellate Court took a correct view that the suit property namely a piece of land measuring 6'' x 16'', belonged to

the defendants. The trial Court without proper appreciation of evidence, has granted the decree; but the same was rightly set aside by the first

appellate Court. This Court is unable to notice any reason to interfere in the judgment of the first appellate Court, and hence, the second appeal

has got to be dismissed.

In the result, this second appeal is dismissed, confirming the judgment and decree of the first appellate Court and leaving the parties to bear their

costs.