KODIYARASU Vs. PONNUSAMI

JUDGEMENT

(1.) This second appeal is filed against the judgment and decree of the Sub Judge, Kulithalai, dtd. 19/04/2002 passed in AS No.86 of 1995 confirming the judgment and decree of the Additional District Munsif, Kulithalai, dtd. 18/03/1992 passed in OS No.281 of 1985.

(2.) The plaint averments:-

(3.) The statement:-The title of the plaintiff through his vendors namely Haritheertham Iyar and Mani are denied. The suit property never belonged to them. The sale deed is also denied as false. So also the tenancy in favour of one Raju Pillai is also denied. So also handing over possession to the plaintiff by Lakshmi Ammal. The defendant is in possession of the property for several years. He purchased an extent measuring about 20' x 15' on the east of the Door No.3/10 from one Rasu Pilllai, on 09/03/1984. Till now, the defendant is paying the tax. The four boundaries on ground differs from the four boundaries mentioned in the sale deed of the plaintiff.