KARUPPA THEVAR Vs. V P KALUVA THEVAR

JUDGEMENT

(1.) THE plaintiffs are the appellants. THEy filed suit on O.S.No.1346 of 1981 before the District Munsif's Court, Tirumangalam for declaration ad injunction averring as follows:

(2.) THE first respondent filed a written statement and the second respondent adopted the same and the suit was resisted on the following grounds:

(3.) MR.M.V. Venkataseshan, learned Counsel for the respondent sought to support the judgment of the lower Appellate Court on the ground that factually it had been found that the respondents had established their possession for wellover the statutory period, that they had prescribed title by adverse possession, that the appellants had not established that the villagers of Vaiyathan Village had used the suit property as common oorani and burial ground and had prescribe title by adverse possession and the decision of the lower appellate court could not be disturbed.