SHAMSUDEEN Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) S. A. 191/90

(2.) The plaintiff is the Travancore Devaswom Board (hereinafter referred to as 'the Board'). The Board has filed the above suit for declaration of title to the plaint A schedule property, for dismantling and removing the plaint B schedule Erumadams and sheds etc. from plaint A schedule property and for recovery of possession of the same with mesne profits and also for perpetual injunction and for consequential reliefs.

(3.) The plaintiff's case, in brief, is this: The plaint schedule property belongs to the plaintiff. The said property, having an extent of 1 acre 18 cents, originally belonged to Chakkuvalli Temple and later it vested with the plaintiff. The plaintiff has filed the above suit on the allegation that defendants 1 to 11 trespassed into 6 cents of property and put up sheds and Erumadams. It is alleged in the plaint that the plaintiff has come to know of the trespass for the first time only on 15.1.1977.