JOSEPH NADAR Vs. VICTOR SUVISESHA MUTHU

JUDGEMENT

(1.) THE defendants in O.S.No.47 of 1986 on the file of the District Munsif, Srivaikundam are the appellants before this Court.

(2.) FOR the sake of convenience, the parties are referred to as per their rankings in the suit.

(3.) THE suit was defended by the defendants by filing a written statement wherein they admitted that the suit schedule properties were under the occupation of the plaintiff as a cultivating tenant till 14-02-1985. But, on 15-02-1985, the plaintiff sub-leased the properties to the second defendant along with the original lease deeds entered into by the plaintiff with the power of attorney of the owner and also the order of the Tahsildar recording that the plaintiff is the cultivating tenant. It is further stated by the defendants that the second defendant on 15-11-1985 sub-leased the properties to one Vedanayagam who in turn sub-leased the properties to the first defendant on 22-11-1985. On and from 22-11-1985, the first defendant has been cultivating the suit schedule properties. THE defendants denied that the three documents dated 15-02-1985, 15-11-1985 and 22-11-1985 are not fabricated documents and they were executed by the plaintiff himself on his own volition.