MANDANTAKATHU SUKUMARAN Vs. MELODY RAJAN

JUDGEMENT

(1.) THE plaintiff, who lost before both the courts below is the appellant before this court.

(2.) THE suit was initially one for injunction, which was later converted into one for recovery of possession on the strength of title. THE plaintiff traces his title to Ext.X1 document dated 20.6.1983. As already stated, initially the suit was one for injunction and on the allegation that during the pendency of the suit the defendants had trespassed into a portion of the plaint schedule property, which is shown as plaint B schedule, recovery was also sought for.

(3.) NOTICE is seen issued on the following questions of law: