SHANMUGHAM Vs. GOVINDA NATTAR DIED

JUDGEMENT

(1.) PLAINTIFFS in O.S. No.341 of 1977, on the file of the District Munsif" s Court, Chidambaram, are the appellants. The suit filed by them was one for declaration and possession.

(2.) THE suit property originally formed part of 2 1/2 acres out of which 65 cents purchased by the first plaintiff and another. Which originally belonged to on Batcha Bivi, and the sale deed in favour of the first plaintiff is Ex.A-1. After the purchase, there was partition between the purchasers as per Ex.A-2 the first plaintiff got four cents out of the same; two cents was purchased by second plaintiff from the first plaintiff as per Ex.A-4 It is said mat the defendants are disturbing the possession and, therefore, the suit is filed.

(3.) ON the above pleadings, parties went on trial. ON the side of the plaintiffs, first plaintiff examined himself as P.W. 1 and another witness P.W.2 and marked Ex.A-1 to A-18. ON the side of the defendants, both the defendants 1 and 2 were examined as D.Ws.1 and 2. Exs.B-1 to B-11 were marked on their side.