CHANDRU Vs. A V GOVINDARAJU

JUDGEMENT

(1.) THE appellants have challenged the decree of declaration and possession granted by the trial Court, confirmed in the appeal by the first appellate Court.

(2.) THE facts relevant for the purpose of this appeal are as under: THE parties are referred to as they were referred in the original proceedings, for the sake of convenience.

(3.) AS the defendants did not vacate the suit property as assured, instituted the suit for declaration and possession. The suit was contested and defendant Nos.1 and 2 have filed their written statement, denying the allegations made and claimed that the suit property was purchased from the income of the joint family business and therefore, they have a right to be in occupation of the suit property as it is joint family property. The trial Court framed the issues. The plaintiff examined himself as P.W.1 and got marked the documents