KRISHNANKUTTY NAIR Vs. ITTOOP

JUDGEMENT

(1.) THE substantial question of law framed for a decision in this second appeal is the following:

(2.) THE question arises in this second appeal brought from the judgment and decree of the Ist Additional District Court, Thrissur in A.S. No. 176 of 1991 confirming dismissal of O.S. No. 333 of 1989 of the Munsiff's Court, Chavakkad.

(3.) THE appellants denied existence of the plaint B schedule way and claimed that just three days before institution of the suit, the appellants trespassed into the property of the respondents and cut open a way. They claimed that access to the plaint A schedule is from the road towards east of the plaint A schedule.