SOUDHAMINI Vs. T.K.MADHAVAN

JUDGEMENT

(1.) DEFENDANTS in O.S.No.292 of 2008 of the Munsiff's Court, Thodupuzha are aggrieved by the decree for prohibitory injunction, confirmed by the District Court, Thodupuzha in A.S.No.31 of 2010.

(2.) ACCORDING to the respondent/plaintiff, he got possession of the suit property from his father, the late Kunjappi as per a family settlement. In the year, 1999 the RDO, Idukki issued certificate to the respondent concerning the suit property considering his long and continuous possession of the said property. The 1st appellant is the daughter of the respondent and the 2nd appellant is her husband. They are residing near the suit property while the respondent is residing about 15 kms. away from the said property. The appellants attempted to trespass into the suit property and hence the suit.

(3.) THE trial court found that the respondent is in possession of the suit property and granted a decree as prayed for. That decision was confirmed by the first appellate court.