THE SPECIAL TAHSILDAR (LA) Vs. GANESAN

JUDGEMENT

(1.) THIS First Appeal and the Cross Objection have been filed against the judgment and decree dated 22.11.2002, made in L.A.O.P. No. 233 of 2001 on the file of Subordinate Court, Aruppukottai.

(2.) THE parties are referred to as per their rank in the First Appeal.

(3.) BEFORE the learned Subordinate Judge, Aruppukottai, the respondent was examined himself as P.W.1 and two other witnesses, namely, Gurunathan and Ganesan were examined as P.W.2 and P.W.3 respectively and two sale deeds, dated 27.03.1989 and 03.09.1990 were marked as Exs.P1 and P2. On the side of the appellant, one Souhath Ali, Special Tahsildar, was examined as R.W.1 and Exs.R1 to R4 were marked.