KALAYANI Vs. M RAMASAMI PADAYACHI

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 31.1.2007, made in A.S.No.68 of 2004, on the file of the District Judge, Perambalur, confirming the judgment and decree, dated 4.2.2004, made in O.S.No.80 of 1994, on the file of the Subordinate Judge, Ariyalur.

(2.) THE plaintiffs in the suit O.S.No.80 of 1994, on the file of the Subordinate Judge, Ariyalur, are the appellants in the present second appeal.

(3.) THE plaintiff had stated that in the suit plan M N R Q denotes the place of the house site and ABCD denotes the place of the lane. EFGR shown as the cart-track is situated on the western side of the ABCD lane. THE house situated on the western side of the line BC is the terraced house constructed, by Adhimoola Padayatchi, father of the first plaintiff and the first plaintiff. It has been mentioned as BCIK in the rough sketch. THE house BCIK had been constructed, on 28.4.1887. THE first plaintiff's father Adhimoola Padayatchi had purchased a vacant site, on 9.9.1936, measuring 10 feet east to west and 90 feet south to north for an amount of Rs.25/- from Viruthambal Achi. After having registered the same, the first plaintiff's father, along with the first plaintiff had constructed a terraced building in the year 1987 in the total extent of the land consisting of the suit site and the site purchased.