CHOKKAMPATTI PANCHAYAT THROUGH ITS PRESIDENT, CHOKKAMPATTI, TENKASI TALUK, TIRUNELVELI DISTRICT Vs. MARUTHANAYAGAM

JUDGEMENT

(1.) The defendants 1, 2, 4 in the suit in O.S.No.190 of 2002 on the file of the Principal District Munsif Court, Tenkasi, are the appellants in this appeal.

(2.) The respondents 1 and 2 in this appeal filed a suit in O.S.No.190 of 2002 on the file of the Principal District Munsif Court, Tenkasi, for declaration of title and consequential relief of recovery of possession and also to direct the defendants to remove the unlawful constructions put up by them in the suit property. The suit property is an extent of 9075 sq. ft. in Survey No.748/5 in Chokkampatti Village within the jurisdiction of Kadayanallur Sub Registrar, Tirunelveli District.

(3.) The case of the plaintiff in the suit is that the suit property originally belonged to one Valangapulithevar, Kotturathevar and Samy Ayya Thevar and that they sold the property to the mother of plaintiffs one Vellaiyathal by a sale deed dated 01.01.1941 and that the said Vellaiyathal died about 20 years back leaving behind the plaintiffs as her legal representatives.