SUBRAMANIYA MOOPANAR DIED Vs. R SUMATHI

JUDGEMENT

(1.) THE defendants 2 to 5 in O.S.No.526 of 1978 on the file of the Subordinate Judge, Thanjavur, who have succeeded before the trial court and lost before the lower appellate court have preferred this Second Appeal. This Second Appeal is directed against the judgment and decree of the learned District Judge, West Thanjavur dated 20.4.1987 made in A.S.No.13 of 1985 in reversing the judgment and decree of the learned Subordinate Judge, Thanjavur dated 31.1.1984 made in O.S.No.526 of 1978. For convenience, the parties will be referred as arrayed before the trial court.

(2.) HEARD Mr.K.Sarvabhauman, senior counsel appearing for the appellants and Mr.S.V.Jayaram, senior counsel appearing for the contesting first respondent.

(3.) THE plaintiff further pleaded that she is in exclusive possession and enjoyment of the suit property since the date of purchase as the absolute owner and the defendants 1 to 5 have absolutely no manner of title or interest in any portion of the suit property, nor they have any right to interfere with the plaintiff's possession. THE 6th defendant from whom the plaintiff had purchased conveniently remained absent. So also the first defendant.