V P R V CHOCKALINGAM CHETTYAR Vs. ENMKCHETTYAR

JUDGEMENT

(1.) This is an appeal by the plaintiff against a judgment and decree, dated September 29. 1925, of the High Court of Judicature at Rangoon, which affirmed a judgment and decree of the District Court of Pegu, dated June 7, 1924, by which the plaintiff's suit was dismissed with costs.

(2.) The suit was instituted in November, 1922, and thereby the plaintiff prayed for a declaration that he was the owner of the properties described in the schedule to the plaint, delivery of possession of the said properties, and mesne profits.

(3.) The material facts were as follows:-