SREEKRISHNAN Vs. DEVAKI

JUDGEMENT

(1.) THE defendants in O.S. No.351 of 1997 of the Munsiff's Court, Chittur are aggrieved by the judgment and decree in that case as confirmed by the learned First Additional District Judge, Palakkad in A.S. No.143 of 2006.

(2.) THE 1st respondent claimed title and possession of items 1 to 3 as per Ext.A1, assignment deed No.1422 of 1992 executed by one Parukutty Amma who claimed title and possession of the properties as per assignment deed No.504 of 1983. The respondents claimed that they are taking water from the thodu on the western side of the suit property for irrigation of their properties. As the appellants attempted to trespass and cause obstruction, they filed the suit.

(3.) THE trial court found in favour of the claim of the 1st respondent and granted a decree. That was confirmed by the first appellate court. Hence this Second Appeal.