(1.) The plaintiff in O.S.No.70 of 2013 on the file of District Munsiff Court, Kovilpatti, who having lost his suit successively, first before the trial Court and then before the first appellate court in A.S.No.10 of 2015, has approached this Court in this Second Appeal. Parties would be referred to by their respective rank before the trial court. Pleadings
(2.) The nature of the suit and the manner in which the Courts below have approached it, dispense with the need for an elaborate facts-narration. The plaintiff claims title to two items of suit properties based on a settlement deed dated 15.09.1943. They are as follows:
(3.) There are four defendants to the suit. The first defendant is the State of Tamil Nadu and others are its revenue officials . However, none among the defendants chose to defend the allegation of the plaintiff that he was not heard before his properties were sub-divided.