SWARNAM AMMAL Vs. NARAYANA NADAR

JUDGEMENT

(1.) THIS second appeal is focussed as against the judgment and decree of the learned Additional Subordinate Judge, Tirunelveli in A. S. No. 17 of 1995 dated 19. 01. 1999 in reversing the judgment and decree of the learned District Munsif, valliyur, in O. S. No. 390 of 1988 dated 18. 12. 1991.

(2.) THE facts giving rise to the filing of this second appeal as stood exposited from the records could be portrayed thus: the quintessence of the case of the plaintiff who is the second appellant herein in the plaint is to the effect that the defendants without any manner of right attempted to trespass into the suit property bearing S. Nos. 328/3, 329/1, 329/2 and thereupon, the suit was filed on the strength of the patta and also the tax receipts standing in the name of the plaintiff.

(3.) THE defendants filed separate written statements resisting the suit on the ground that the plaintiff is having no right over the suit property at all and that no suit based on patta and tax receipts which emerged recently anterior to the filing of it, tenable.