MULAVUKADU PULAYA SAMAJAM Vs. THANKAPPAN

JUDGEMENT

(1.) THE respondent appears through counsel.

(2.) THIS second appeal arises from the judgment and decree of the IIIrd Additional Munsiff's Court, Ernakulam in O.S. No. 548 of 1994, confirmed by the Sub Court, Ernakulam in A.S. No. 141 of 2010.

(3.) THE appellants contended that there was a way having width of 10 feet through the plaint A schedule for access to the temple and while so, the respondent surrendered 20 links wide space more. They also contended that there is a concrete bridge across the thodu.