- (1.) This Appeal Suit is focussed by the original 1st defendant animadverting upon the judgment and decree dated 01.10.1991, passed in O.S.No.980 of 1985 by the learned Subordinate Judge, Tiruchirapalli.
(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.
(3.) A resume of facts avoiding discursive delineation and detailing, absolutely necessary and germane for the disposal of this Appeal would run thus: The plaintiff filed the suit for recovery of possession of the suit property mainly on the ground that it is Devadayam in favour of the plaintiff. As per Inam Fair Register, ever since the later part of 19th Century, the property stood in the name of the plaintiff. While so, in the year 1985, holus bolus D1 barged into the property and occupied it, whereupon the plaintiff was constrained to file the suit.;