V. SASHI Vs. KASTHURBAI

JUDGEMENT

(1.) This appeal is directed against the decree and judgment dated 9.7.2020 in A.S.No.23/2017 on the file of the District Court, Alappuzha, which arose from the judgment dtd.30.11.2016 in O.S.No.10/2011 on the file of the Sub Court, Alappuzha .

(2.) The appellant is the defendant and the respondent is the plaintiff before the trial court. The parties are hereinafter referred to as 'the plaintiff' and 'the defendant', according to their status in the trial court unless otherwise stated.

(3.) The plaintiff filed the suit seeking to declare her title over the plaint schedule property, to fix the northern boundary of the same separating the property of the defendant and to put up a fence or compound wall therein and consequential recovery of possession and permanent prohibitory injunction.