DEVASSY Vs. MADHAVAN

JUDGEMENT

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

(2.) IN view of the subsequent developments stated by the appellants, the following substantial question of law is also framed for a decision:

(3.) RESPONDENTS -plaintiffs, claiming to be tenants under one Varappan claimed right of easement by prescription over the plaint schedule property for their access to the tenanted sheds. They alleged that the appellant who is the owner of the suit property is causing obstruction to the user of the suit property as a way to their tenanted sheds from the Palakkad-Thrissur National Highway situated on the south of the suit property.