RADHA Vs. COMMISSIONER PANCHAYAT UNION ARANI

JUDGEMENT

(1.) THIS Second appeal has been preferred against the Judgment and decree, dated 27. 02. 1996, made in A. S. No. 28 of 1994, on the file of the Sub-ordinate Judge's Court, Arani, confirming the judgment and decree, dated, 12. 04. 1993, made in O. S. No. 427 of 1989, on the file of the District Munsif's Court, Arani.) THIS Second Appeal has been preferred against the judgment and decree, dated 27. 02. 1996, made in A. S. No. 28 of 1994, on the file of the Sub-ordinate Judge's Court, Arani, confirming the judgment and decree, dated, 12. 04. 1993, made in O. S. No. 427 of 1989, on the file of the District munsif's Court, Arani.

(2.) HEARD the learned counsels appearing for the appellants as well as the respondent.

(3.) ON the other hand, the respondent had contested the suit filed by the plaintiffs on the ground that the suit property belongs to the respondent panchayat union and the B-Memos filed by the plaintiffs as exhibits- A-1 to A-5 do not relate to the suit property and that the suit property is situated in Town Block No. C/8 in T. S. No. 3/2 and 7/2. Since the property belongs to the respondent panchayat union, they have taken steps to evict the plaintiffs from the said suit property. The defendant had stated that plaintiffs had no right in the suit property whatsoever and therefore, the reliefs sought for by the plaintiffs cannot be granted and the suit was liable to be dismissed.