SUBBIAH PANNAIYAR Vs. SHANMUGAVELAYUDHAM

JUDGEMENT

(1.) DEFENDANT in O.S. No.435 of 1976, on the file of the District Munsif's Court, Tuticorin, is the appellant.

(2.) SUIT filed by plaintiffs is one for declaration of title and recovery of possession.

(3.) IN his written statement, defendant contended that Ramiah Pannaiyar did not enjoy the suit property and that he (defendant) was enjoying the same and that he has planted three coconut trees and one lime and one orange plant. He denied the tenancy and said that he has prescribed title by adverse possession. He also disputed the validity of the gift and also the sale deed in favour of first plaintiff. He said that he has sent a reply narrating the true facts, and therefore, he is not liable to be evicted from the property. He prayed for dismissal of the suit.