SASIDHARAN NAIR Vs. SANTHAMMA

JUDGEMENT

(1.) These appeals arise from the common judgment and decree of learned Sub Judge, Thiruvananthapuram in A.S. Nos. 114 and 115 of 2003, arising from the common judgment and decree in O.S. Nos. 84 of 1999 and 817 of 1999 of the Third Additional Munsiff's Court, Thiruvananthapuram. R.S.A. No. 674 of 2010 is preferred by the plaintiff in O.S. No. 84 of 1999. That is a suit for a declaration of title and possession, fixation of boundary of the property referred to in the plaint schedule and for prohibitory injunction to restrain the respondents from trespassing into the suit property.

(2.) R.S.A. No. 675 of 2010 is filed by the 1st defendant in O.S. No. 817 of 1999. That is a suit filed by the 1st respondent for similar reliefs as above stated.

(3.) The learned Munsiff disposed of the suits jointly, granted declaration of title and possession and decreed O.S. No. 84 of 1999 in part. O.S. No. 817 of 1999 was decreed as prayed for. The first appellate court has confirmed the common judgment and decree of the trial court. Hence these Second Appeals.