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Judgment
5 paragraphs · 104 words
1.
We think that,, as the defendants got into possession as Kanomdars under the plaintiff, they are bound to restore his possession before. they can
set up an independent title Code on Ejectment, page 216 Muthuvaien v. Sinna Samavaiyan 28 M.P 526 : 15 M.L.J. 419. We must, therefore, set
aside the decrees of the lower Courts and give the plaintiff a decree as prayed for. Improvements, according to the District Munsif''s finding, shall
be paid for. Plaintiff will have costs throughout from respondents Nos. 3. 1 to 6 and Nos. 13 to 15. Times for redemption will be six months from
this date.