(1.) THE second appeal is brought from the judgment and decree of the Munsiff's Court, Muvattupuzha in O.S.No.14 of 2006, confirmed by the Principal Sub Court, Ernakulam in A.S.No.114 of 2010.
(2.) THE respondent/plaintiff sought fixation of eastern boundary of the suit property and prohibitory injunction. The respondent claimed that he acquired a total extent of ten cents as per Ext.A1, assignment deed and that excluding the seven cents he alienated in the year, 1986, he retains title and possession of three cents which is described in the plaint schedule. The respondent is using the suit property from the Piravom-Kuthattukulam road for access to the rest of properties belonging to him. The appellants have some property towards south-east of the suit property. They attempted to trespass into the suit property and hence the prayer for fixation of boundary and prohibitory injunction.
(3.) THE trial court found in favour of the contentions raised by the respondent and fixed the boundary as per Ext.C1(a), survey plan prepared by the Taluk Surveyor. That decision was confirmed by the first appellate court. Hence the Second Appeal.