LAWS(MAD)-2017-3-158

RAJAMMAL Vs. CHINNATHAYEE

Decided On March 03, 2017
RAJAMMAL Appellant
V/S
CHINNATHAYEE Respondents

JUDGEMENT

(1.) Whether the suit property is a self-acquired property of Rangappa Naicker?

(2.) Whether Ext.A2-Will is genuine?

(3.) Whether the first defendant has perfected title to the suit property by adverse possession.