RAJAN JOHN @ RAJU Vs. RETNAMANI

JUDGEMENT

(1.) ADMIT .

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

(3.) RESPONDENTS 1 and 2, claiming title and possession of 7 cents in Sy. No.1370 referred to in the plaint schedule as per Exts.A1 and A2, prayed for a decree for prohibitory injunction against the appellants-defendants 1 and 2. They claimed that the appellants have property towards north-west of the suit property and are attempting to trespass into the said property. They specifically claimed that there is no right of access for the appellants through the suit property.