(1.) This appeal assails a judgement and order passed by the High Court of Kerala dtd. 5/8/2009 in Second Appeal No.740 of 1995 by which the findings returned in the First Appeal dtd. 3/4/1995, by the District Judge, Thodupuzha, in Appeal Suit No. 3 of 1991 were overturned and the land, subject matter of dispute, was stated to be rightfully belonging to the Respondents herein, namely Joseph, by virtue of the principle of adverse possession.
(2.) The property, subject matter of dispute, measures 30 cents bearing survey Nos.545/7/1, 545/8A2 and 545/8B3 of Kudayathoor village. The said property is stated to be Government Puramboke land. Such fact appears to be undisputed. The case put forward by the respondents, (claimants of adverse possession)(Hereafter referred as Claimants.) against which the present appeal stands filed, is that Joseph had acquired title to the land of which he had been in possession and in continued enjoyment of, since 1940.
(3.) The Tahsildar, District Thodupuzha, issued notice to the claimants for unauthorised occupation of Government land on 20/2/1982, and thus began the long-standing litigation that is before us. Joseph-the original occupier passed away on 9/8/1982. The Assistant Collector, Idukki, vide order dtd. 11/3/1983 dismissed the appeal filed against the order of the Tahsildar.
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