KUNJUKUTTY AMMA LEELAMONY AMMA Vs. THANKAPPAN

JUDGEMENT

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

(2.) THE second appeal arises from the judgment and decree of the Munsiff Magistrate's Court, Sasthamkotta in O.S. No. 261 of 2000, confirmed by the Ist Additional District Court, Kollam in A.S. No. 98 of 2008.

(3.) THE respondents contended that the plaint B schedule forms part of their property and that the appellant has no right over the plaint B schedule. It is incorrect to say that the respondents made attempts to make it appear that the plaint B schedule forms part of their property. They contended that the appellant has other means of access to the plaint A schedule.