ECOF INDUSTRIES PVT LTD Vs. JANABAI

JUDGEMENT

(1.) THIS Second Appeal has been preferred against the Judgment and decree, dated 3.11.1994 passed by the learned Prinicipal District Judge, Pondicherry in A.S.No.126 of 1993, confirming the judgment and decree, dated 17.11.1993 made in O.S.No.418 of 1992 by the learned I Addl. Distict Munsif, Pondicherry.

(2.) THE appellant herein is the Company which is a subsequent purchaser of the suit property from the plaintiffs in O.S.No.418 of 1992 on the file of the I Addl.District Munsif, Pondicherry, pending disposal of the appeal A.S.No.126 of 1993 on the file of the Principal District Judge, Pondicherry. THE appellant got itself impleaded as the 7th respondent in A.S.No.126 of 1993 by order, dated 5.8.1994 made in I.A.No.353 of 1994.

(3.) THE defendants 1 to 4 resisted the said suit contending that the suit property never belonged to the plaintiffs or their ancestors. According to the defendants, the suit properties were assigned to them by the Government of Pondicherry under the Pondicherry Land Grand Rules 1975 on 8.9.1978. THE defendants had further claimed that they were cultivating the suit properties and paying taxes and other charges to the Government even prior to the assignment in their favour. THE defendants had also given details of the crops raised by them in the suit property.