THONDIMANDALA ADHEENAM Vs. M UDAYA SINGH

JUDGEMENT

(1.) THE unsuccessful plaintiff before the Courts below is the appellant.

(2.) THE appellant/plaintiff claiming that the suit property belongs to the plaintiff-Adheenam had filed the Suit for declaration, possession and for mesne profits alleging, that the alienation made by the then Madadhipathi is not binding upon the plaintiff and therefore, the defendants, who are in occupation of the property are bound to deliver possession after demolishing the existing superstructure, if any.

(3.) THIS Court, despite the fact that there is concurrent finding regarding the title, in view of the non-appreciation of the recitals in the documents, in a proper perspective manner, felt that there are substantial questions of law, which have to be decided and in this view., the following substantial questions of law are framed for determination: