IRULAPPAN Vs. KARUPPIAN(DIED)

JUDGEMENT

(1.) This appeal has been directed against the remand order of the learned Sub- Judge, Devakkottai passed in A.S.No.3 of 2001.

(2.) The respondent/Plaintiff sought for declaration with respect to the suit properties tracing his title to the suit property through his father and sought for injunction on the basis of his continuous possession and enjoyment of the suit property.

(3.) The defendants filed written statement resisting the suit setting up a rival title based on certain title deeds and also disputing the plaintiff's possession of the property.