P V DEENATHAYALAN Vs. HANUMANTHA RAO

JUDGEMENT

(1.) The plaintiff in the suit, who failed before the trial Court, has preferred this appeal challenging the judgment and decree passed by the I Assistant Judge, City Civil Court, Madras on 25.7.1994.

(2.) The parties are referred to hereunder in the same order as they were arrayed before the trial Court.

(3.) The plaintiff/appellant filed the suit for declaration and recovery of possession of the suit property. The defendants/respondents resisted the suit on the ground that the first defendant was in continuous, open and adverse possession of the suit property for more than the statutory period, that therefore he has prescribed title to the same by adverse possession and that therefore the suit filed by the plaintiff is liable to be dismissed.