K KUTTAN PILLAI Vs. S VIJAYANKUTTY NAIR

JUDGEMENT

(1.) Special leave granted.

(2.) This is an appeal filed by the defendant against the judgment and decree of the High court of Kerala rendered on 1/4/1998 in Second Appeal No. 313 of 1990.

(3.) The suit was filed by the respondents for a declaration of easementary right of prescription over an east west width of ten feet on the eastern portion of the appellant's property on the south, describing it as the 'c' Schedule property. The suit was decreed in favour of the plaintiffs by granting a decree over a part of a width of 7.5 feet in the 'c' Schedule property.