V VELAYUDHA GRAMANI Vs. DHARMALINGAM

JUDGEMENT

(1.) PLAINTIFF in O.S. No. 5325 of 1974, on the file of VI Assistant Judge, City Civil Court, Madras, is the appellant herein.

(2.) APPELLANT filed the said suit to declare his title to the schedule property and for recovery of possession from the defendants, and also for a permanent injunction restraining the defendants from committing any act of waste and also from putting up any construction therein, and also for a direction to the defendants to pay to the plaintiff mesne profits at the rate of Rs. 300/- per mensem, on the following allegations.

(3.) IN the written statement filed by the third defendant, he contended that he is the son of the 5th defendant, and that he adopts the case of his mother. He says that his mother and her predecessors have been in enjoyment of the hut for the last three generations, and she (fifth defendant) was in possession as lesee of the entire area.