SURIYA NARAYANA IYER Vs. PALANICHAMY

JUDGEMENT

(1.) DEFENDANT in O.S. No.100 of 1982, on the file of Subordinate Judge's Court, Tenkasi is the appellant.

(2.) RESPONDENT herein filed the above suit for the following reliefs:

(3.) THE defendant, appellant herein, filed a written statement stating that the description of property is not correct and in the 60 cents and 1.70 acres situated in Survey Nos.46 and 48, there are no trees. THE trees are situated only in the adjoining portion, and improvements was not the subject-matter of Record of Tenancy Rights proceedings. He said that adjoining 1 acre 70 cents of land, the appellant is owning another property included in Survey No.47, and in that property there are various coconut trees which belong to him exclusively and the same are not included in the tenancy claimed by the plaintiff.