RADHAKRISHAN T.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) Sri. T.K. Radhakrishnan, the appellant in this Regular Second Appeal instituted a suit as O.S. No. 190/2015 of the Munsiff's Court, Changanacherry (hereinafter referred to as 'the trial court') for declaration of title and consequential recovery of possession over the plaint schedule item No. 3 and also for a decree of mandatory injunction directing the defendants to restore item No. 3 property to its original status and other reliefs.

(2.) The averments made in the plaint in brief are capitulated below for better appreciation:" "

(3.) The 1 and 2 defendants filed a joint written statement contending that administrative sanction was accorded for the work of the road in question on 26/10/2013 by utilizing the MLA fund for the financial year 2012-2013. The sanction was accorded on the basis of the approved estimate. The work was completed on 14/2/2014. As per the asset register of Kurichy Panchayat, the width of road is 3 metres and the length is 75 metres.