RAJAH OF SIVAGANGA Vs. VENKATACHALAM CHETTIAR

JUDGEMENT

(1.) Plaintiffs sue for a declaration that the suit lands form part of the village of Velampattai of which 1 defendant is the land-holder: and not of Thamarakolam of which defendants Nos. 2 to 5 are land-holders.

(2.) The District Munsif and Subordinate Judge decreed their suit and this Court on second appeal dismissed it, finding that the question of ownership had already been decided in a rent suit by the Revenue Court ( Secs.91/21 R.D.O. Devakottah) between plaintiffs and defendants NOS. 2-5 and this constituted res judicata.

(3.) Hence the Lelters Patent Appeal.