DISTRICT COLLECTOR Vs. RAMALINGA NAIDU

JUDGEMENT

(1.) THIS appeal has been preferred against the decree and judgment in A. S. No. 28 of 1993 on the file of the Court of Subordinate Judge, Villupuram. The Defendant in O. S. No. 327/1996 of the file of the Court of District Munsif, Thirukoilur, is the appellant herein. The plaintiff has filed the suit for recovery of Rs. 4,125/- and also for an order restraining the defendants and their men from proceeding under the Tamil Nadu Revenue Recovery Act in pursuance of the orders of the defendants dated 12. 4. 1985 and 17. 5. 1985.

(2.) THE short facts in the plaint relevant for the purpose of deciding this appeal are as follows:

(3.) THE 2nd and 3rd defendants have adopted the written statement filed by the 1st defendant as follows: