(1.) THE petitioner is the second defendant in O.S. No.77 of 1996 on the file of the District Munsif Court, Tiruchirappalli. The suit is for permanent injunction. The first respondent filed the suit and the other respondents are brothers of this respondent, who are also defendants in the original suit. The defendants already filed written statement and afterwards they filed an additional written statement also along with an application to receive the same and the same was also received.
(2.) IN the original written statement, they have raised the defence that even prior to 1934 the defendants and their predecessors have been in possession and have perfected title by adverse possession in the suit property. In the subsequent additional written statement they have alleged that in or about November, 1996, the plaintiff has high handedly trespassed into the suit property and put up thatched sheds with mud walls and brick walls and that this defendant (second defendant) reserves his right to file a separate suit for recovery of possession of suit site, after the removal of unauthorised super structure put up by the plaintiff.
(3.) THE suit was posted in the list for trial and witnesses were examined.