ADAIKALAM Vs. K.POTHIYAPPAN

JUDGEMENT

(1.) The defendants are the appellants herein. The suit was laid for declaration, declaring the title of the plaintiffs and for a consequential relief of injunction.

(2.) Before adverting into the rival contentions that gave rise to the cause of action for the suit, a few preludial facts that led to the litigation, whose factual correctness is not questioned, may be stated:- One Arumuga Thevar was possessed of extensive properties, and one of the properties he possessed was a plot of 14.26 acres of dry land in S.No:140 of Karukakurichi Village, Alangudi Taluk, Pudukkottai District. This is the subject matter of the suit.

(3.) The dispute is now between the one who had purchased the property from Ramamritham, and the other who admittedly was a pendete lite purchaser of Karthikeyan. It is in this backdrop, the pleadings of the parties requires to be placed. The Pleadings