KAMMAVAR SANGAM Vs. MANI JANAGARAJAN

JUDGEMENT

(1.) SINCE caveat was entered, I heard the counsel for respondent also at the time of admission itself.

(2.) PARTIES herein will be referred according to their rank in the suit.

(3.) IN the written statement filed by the defendant, they denied the title of plaintiff. According to defendant, suit property is a portion of larger area having more than 2.73 acres in pymash No. 350, originally belonged to Ramasamy Naicker, son of Rengappa Naicker. It is their case that Ramasamy Naicker was in exclusive possession and enjoyment of property. Ramasamy Naicker leased out an extent of 9 cents on the south west to the local fund for quarrying purpose. Whileso, appellant purchased the property through its secretaries as per sale deed dated 1.8.1921 for valuable consideration of Rs. 2, 500. It is said that eversince the date of purchase, defendant is in possession of the property. The allegation that attempt to trespass is denied. Defendant prayed for dismissal of the suit.