KESELET Vs. SATHANANTHAN

JUDGEMENT

(1.) The petitioner has filed this revision challenging the fair and decretal order dated 07.10.2017 passed in E.A.No.114 of 2012 in E.P.No.149 of 2005 in O.S.No.92 of 2004 on the file of the learned Principal District Munsif Court, Kuzhithurai.

(2.) The facts in a nutshell are as under: Respondents 1 and 2 herein filed a suit in O.S.No.92 of 2004 before the District Munsif Court, Kuzhithurai for recovery of possession of a property of an extent of 50 cents of land and trees in Old Survey No.3025/1, Kaliyal Village, Vilavancode Taluk, Kanyakumari District.

(3.) It is the case of the petitioner that respondents 1 and 2 claimed title over the said property based on a sale deed dated 19.05.1986 executed by one Krishnan Nadar, who, according to the petitioner, entered upon a poromboke land and developed it. Respondents 1 and 2 are stated to have put up a building in the said property.