SWAYAM PRAKASH ASHRAMAM Vs. G ANANDAVALLY AMMA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) This appeal is directed against the judgment and order dated 9th of May, 2006, passed in Second Appeal No. 198 of 2000 of the High Court of Kerala at Ernakulam, by which the High Court had affirmed the concurrent findings of fact arrived at by the courts below in a suit for declaration of easement rights in respect of 'B' Schedule property of the plaint as a pathway to the 'A' Schedule property of the plaint.