DHANABAKIYAMMAL Vs. SAMIKKANU

JUDGEMENT

(1.) The present second appeal has been filed by the defendants as against the judgment and decree passed by the learned Additional Subordinate Judge Court, Thindivanam, in A.S. No.107 of 2003, dated 11.04.2005, confirming the judgment and decree passed by the by the learned Additional District Munsif Court, Thindivanam, in O.S.No.735 of 1993, dated 21.07.2003.

(2.) Brief facts leading to the filing of the second appeal are given as under:-

(3.) The defendants also filed a written statement taking a plea that they are also in continuous possession, therefore, they are prescribed with the title by virtue of continuous and peaceful adverse possession.