CHINNAMMAL Vs. MALAYA GOUNDER

JUDGEMENT

(1.) This second appeal is filed against the reversing judgment of the lower appellate Court.

(2.) The suit was filed for declaration of title with respect to A schedule property and recovery of possession with respect to C schedule property and to cancel the patta already issued in favour of defendants.

(3.) The trial Court dismissed the suit and held that the defendants have prescribed title by adverse possession. Against that, an appeal was filed and the Lower Appellate Court reversed the finding and decreed the suit in favour of the plaintiff. Against that, the second appeal is filed.