- (1.) This plaintiffs' appeal by special leave is from the Judgment of the Madras High Court, dated 18.12.1979 in A.S. No. 919 of 1975, dismissing the appeal against the Judgment and decree of the Subordinate Judge, Erode, dismissing the suit. The plaintiffs in O.S. No. 298 of 1970 sought a declaration that they were the exclusive owners of the plaint schedule properties and for recovery of possession thereof alongwith a prayer that the defendants 1-12 and 15 or such of them as were liable should be directed to pay Rs. 3,600 as damages for wrongful use and occupation of the suit properties.
(2.) The suit property as described in schedule B to the plaint is comprised in Town Survey (shortly, T.S.) No. 666/2 in Erode Municipality. There are in all six house-doors in the suit property bearing Door Nos. 268,269,270, 271, 271-A and 272.
(3.) The parties for tracing their title admit the following genealogy: GENEALOGY Ellayyar | ________________________________________________________________________________ | | | | Ellayyar alias Kalyanasundaram Pattabirama lyer Annayyar (dead) Ayer(dead) (dead) | _________________________________________________________________ | | | | | R.P. Seetharama Iyer R.P. Ramabadran R.P. Ellurama | (dead) (dead) Iyer(dead) | R.S. Kothandaraman R. Lokabiraman Iyer (dead) _|_____________________________________________________________________________________ | | | | | (adopted son) R.A. Ellayar R.A. Sankara R.A. Meenakshi Vakil Ramasamy (dead) narayana Iyer Sundaram Iyer Iyer(dead) (dead) (dead) _____________________________________________________________________________________________________ | | | R. Ellusubramania Kalyanarama Subramania R. Sivasubramania Iyer(dead) Iyer(dead) Iyer(dead) wife Nagamrnal (D-l);