RAHMATH KANI Vs. SALMA NACHIYAL

JUDGEMENT

(1.) The defendant in O.S.No.61 of 2000 on the file of the learned Additional District Court, Karaikkal is the appellant herein. This appeal is directed against the decree declaring plaintiffs' title to the suit property and for recovery of the said property.

(2.) The facts on which the plaintiffs rest their cause of action, are as below:

(3.) After making what the defendant consider as an academic statement that the parties are governed by French law and that as per French law all rights both in rem and in personam will be extinguished on expiry of 30 years and that all substantial and procedural rights will be extinguished in the lapse of 12 years, the defendant contend in their written statement: