PHILIPS Vs. K R MUTHUVELU NAINAR

JUDGEMENT

(1.) The defendants 2 to 4 are the appellants herein.

(2.) K.R. Muthuvelu Nainar,the first respondent herein filed a suit for declaration to declare that the suit land is ryotwari land belonging to him and for recovery of possession in respect of 14.98 acres of land in Survey No.14/1 of Athiyur village. The trial Court dismissed the suit. However, the appeal filed by the plaintiff, the first respondent herein, was allowed and and the suit was decreed by the lower appellate Court. Hence, this second appeal by the defendants 2 to 4.

(3.) The case of the plaintiff in short is summarised as follows:-