MANI JANAGARAJAN Vs. KAMMAVAR SANGAM

JUDGEMENT

(1.) 1.The above Review Application has been filed to review the judgment

(2.) DATED 19.7. 1999 made in Second Appeal No.739 of 1999.

(3.) THE defendant filed written statement and denied the title of the plaintiff. According to the defendant, the suit property is portion of larger extent having more than Ac.2.73 cents in Survey number 310 originally belonged to Ramasamy Naicker, son of Rengappa Naicker; that Ramasamy Naicker leased out an extent of 9 cents on the south west to the local fund for quarrying purpose; that the appellant Sangham purchased the property by Sale deed dated 1.8.1921 for valuable consideration of Rs.2500; that since then the defendant is in possession of the property and the attempted trespass is denied and prayed for dismissal of suit.