POORA MOSQUE AND MADRA SE AHMADIA Vs. GANESAN

JUDGEMENT

(1.) PLAINTIFF is the appellant. PLAINTIFF filed A suit in O. S. No. 108 of 1980 on the file of the Principal District Munsif Court, Tirupathur for recovery of a sum of Rs. 540 as rental arrears and Rs. 180 as compensation and also for a direction to the defendant to remove the hut in the suit property and hand over the possession of the suit property. PLAINTIFF, relying upon a rental agreement dated 1. 7. 1967, said to have been entered into between the parties marked as Ex. A-1, has laid the suit for the relief stated above.

(2.) ON the other hand, the defendant has disputed the relationship of landlord and tenant between him and the plaintiff and contended that it is the Government land in which he has been living for the past 20 years without paying any rent. The defendant has also disputed the genuineness of Ex. A-1, rental agreement.

(3.) THE learned counsel for the respondents would submit that admittedly, the respondents are in possession and both the Courts have found that the respondents have acquired title by adverse possession.