RAMAKKAL AND ORS. Vs. PALANISAMY AND ORS.

JUDGEMENT

(1.) The plaintiff who was successful before the trial Court in a suit for declaration of title, recovery of possession and for mandatory and prohibitory injunction has suffered a reversal in the First Appellate Court and has come before this Court with this appeal.

(2.) The brief facts are:

(3.) The defendants 1 to 3, the alleged encroachers of the plaintiff's property, have pleaded in the written statement that the property in which they have put up the building belonged to their predecessors in title, and also pleaded that in case the Court finds that the property belonged to the plaintiff, they are willing to purchase the site. They have also added that they would pay compensation at Rs.50/- per feet.