STATE OF KERALA Vs. K G DAMODARAN PILLAI

JUDGEMENT

(1.) The second appeal is filed by the defendant who is the State of Kerala.

(2.) The suit by the plaintiff is for declaration of his title and possession to the plaint schedule property and for an injunction to restrain the defendant from entering into the plaint property and from proceeding with the Land Conservancy Case taken against the plaintiff. The learned Munsiff dismissed the suit while the learned Subordinate Judge decreed it. The second appeal is filed against the judgment and decree of the Subordinate Judge.

(3.) The main submission on behalf of the defendant was that the plaintiff has not satisfied the requirements of S.80, CPC. The Section reads: