THRISSUR URBAN DEVELOPMENT AUTHORITY Vs. VIJAYAN

JUDGEMENT

(1.) THE following substantial questions of law are framed for a decision:

(2.) THE Second appeal is brought from the judgment and decree of the First Additional Sub Court, Thrissur in A.S. No.310 of 2004 confirming the judgment and decree for prohibitory injunction granted in favour of the respondent by the Third Additional Munsiff's Court, Thrissur in O.S. No.885 of 2002.

(3.) THE appellant contended that the respondent or his predecessor-in-interest had no right, title or possession over the suit property and that it belonged to the appellant as surrendered by the erstwhile owners in the year, 1982 pursuant to a Town Planning Scheme evolved by the appellant.