SENGODA GOUNDEN Vs. VARADAPPAN ALIAS RASA GOUNDEN

JUDGEMENT

(1.) In this case the plaintiff (appellant) held a patta for certain trees on land in certain survey fields and the defendants (respondents) held the patta for the land. The plaintiff had possession of the trees for more than 20 years prior to 1903. In that year the Revenue authorities cancelled the patta which they had given to the plaintiff. The defendants then interfered with the plaintiff s enjoyment of trees and deprived him of their possession. The plaintiff, therefore, brought this suit to recover possession of the trees and for mesne profits.

(2.) The District Munsif gave him a decree but the District Judge reversed it on appeal and dismissed the suit. We think the decree of the District Munsif is right.

(3.) The successive standing orders of the Board of Revenue, Madras, in regard to tree pattat are found at pages 5, 6 and 7 of Maclean s Edition of 1878, and at pages 36 and 40 of the Government Editions of 1900 and 1907, respectively.