K. V. XAVIER Vs. PETER AUGUSTINE

JUDGEMENT

(1.) Judgment and decree dated 31.10.2017 of Principal Sub Court, Ernakulam (for short, 'the court below') is assailed in the appeal on hand by the plaintiffs in O.S No.246 of 2011. Respondents in the appeal are the defendants in the above suit. The suit was for fixation of boundary of the plaint schedule property, declaration of title and also for prohibitory injunction.

(2.) The above mentioned reliefs were sought by the plaintiffs on the strength of title deeds marked in evidence as Exts.A8 and A1.

(3.) The case of the plaintiffs and defendants being relevant for consideration of the appeal on hand, a brief discussion is made hereunder: