SYED BADARUNNISSA Vs. THIRUVIKRAMA NARAYANA PERUMAL TEMPLE

JUDGEMENT

(1.) CIVIL revision petition filed under Article 227 of the Constitution of India against the fair and decretal order of the District Munsif Court, Sirkali dated 19.04.2007 made in I.A.No,290 of 2007 in O.S.No.168 of 2003. Inveighing the order dated 19.04.2007, passed by the District Munsif Court, Sirkali in I.A.No,290 of 2007 in O.S.No.168 of 2003, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) A bare perusal of the boundaries with reference to the survey number makes it clear that three cents of land is claimed to be belonging to the plaintiff, wherein the defendants are alleged to be occupying as tenants under the plaintiff. Hence it is the bounden duty of the plaintiff to prove to the satisfaction of the Court his case and it is not for the defendants to prove anything so long as the burden does not get shifted on them.