P.PONNUSAMY Vs. M.MARUDHAMBAL

JUDGEMENT

(1.) The first defendant in O.S.No.188 of 2008 on the file of the District Munsif Court, Kulithalai, laid for recovery of possession of the suit property, is the appellant herein. The parties would be referred by their rank before the trial court.

(2.) The case of the plaintiff may be briefly stated:

(3.) The solitary line of defence of the first defendant is that he is a cultivating tenant of the property under his wife and that his application to register him as a cultivating tenant is still pending before the official under the Tamil Nadu Cultivating Tenants Protection Act, 1955 (hereinafter referred to as "the CTP Act").