LAWS(PVC)-1912-4-183

AMBALAVANA CHETTY Vs. SINGARAVELU ODAYAR

Decided On April 26, 1912
AMBALAVANA CHETTY Appellant
V/S
SINGARAVELU ODAYAR Respondents

JUDGEMENT

(1.) The Subordinate Judge has not recorded clear findings on the questions: (1) How long the 1st defendant or any person who derived his possession from or through him continued to be in possession; and (2) when and how the 3rd defendant obtained possession of the land.

(2.) The findings will be submitted within one month after the recess and seven days will be allowed for filing objections.

(3.) Any further question arising in the second appeal is reserved.