MURUGESA PATHAR Vs. SINGARAVELU GOUNDER

JUDGEMENT

(1.) THE legal heirs of the deceased plaintiff are the appellants herein.

(2.) THE suit was filed for declaration of title and also for delivery of possession.

(3.) THE defendants resist the claim of the plaintiffs on the ground that they have purchased the entire 4 cents of land for a consideration of Rs.300/= by virtue of sale deed dated 30.4.1973 from Muthammal. Further, the defendants set up a plea that they prescribed title by adverse possession over a period of 12 years. THErefore, the plaintiffs are not entitled to any relief as sought for.