UTHIRASU AND KANNAIYAN Vs. PALANIVELU; ATHAI AND AVIDAIKUTTY

JUDGEMENT

(1.) The appellants are defendants 1 and 2 in O.S.No.923 of 1982 on the file of the District Munsif, Pattukottai, laid by respondents 1 and 2/plaintiffs for a declaration and injunction based on Ex.A2, viz., ryotwari patta dated 30.6.1977, as well as Ex.A3 to A17, viz., kist receipts in respect of the suit property viz., Survey No.8/5, Rettai Vayal Village, Peravurani Taluk of an extent of 1 acre 57 cents, paid by the plaintiffs and their predecessors in title.

(2.) The suit was resisted by the appellants/defendant based on Ex.B5, viz., settlement register dated 5.11.1982 as well as Exs.B11 to B39, viz., the kist receipts.

(3.) Upon the above rival contentions, the trial Court framed the following issues: