JOY FRANCIS Vs. JOSEPH NETTO

JUDGEMENT

(1.) Original petition is filed seeking the following reliefs:

(2.) Brief facts leading to the compromise decree, which is put in execution, can be stated thus:

(3.) Resisting the suit claim, the defendants raised a counter claim for removal of the kennel, water pump and water tank situate in B schedule property passing a decree of mandatory injunction directing the plaintiff to do so. Suit was partly decreed granting a declaration of easement over plaint C schedule pathway and also an injunction restraining the defendants from effecting any construction over such pathway or causing any disturbance to the plaintiff in enjoying such pathway. Counter claim was also partly allowed directing the plaintiff to remove the water tank and water pump installed in the kennel in plaint 'B' schedule property. Ext.P1 is the copy of the judgment rendered in the suit granting decrees as above to the plaintiffs and defendant.