(1.) THE appellants 1 and 2 are the defendants in the suit filed by the respondents for a declaration of title and for recovery of possession of the suit property from the defendants with mesne profits and the arrears of rent.
(2.) THOUGH the trial Court dismissed the suit filed by the respondents, the first appellate Court allowed the appeal and set aside the judgment and decree of the trial Court and decreed the suit. Hence, this second appeal.
(3.) THE trial Court, on consideration of the evidence, oral and documentary, rejected the case of both and held that the case of the plaintiffs that the suit property was leased out to the defendants and the case of the defendants that they purchased the property on oral sale from Maduthin Nadar have not been proved. However, on the basis of the materials available, the trial Court would hold that the defendants have been in adverse and uninterrupted possession of the suit property for about 19 years and that therefore, the suit is liable to be dismissed.