MINI Vs. ASSISTANT EXECUTIVE ENGINEER PWD ROADS

JUDGEMENT

(1.) Plaintiffs in O.S.No.144 of 2021 on the file of Additional Sub Court, Irinjalakuda, are the petitioners herein and they impugn order in C.M.A.No.61/2021 on the file of the Additional District Judge, Irinjalakuda, under Article 227 of the Constitution of India. Respondents herein are the defendants in the above Suit.

(2.) Heard Advocate T.N.Manoj, the learned counsel appearing for the petitioners and Sri Denny Devassy, the learned Government Pleader appearing for the respondents.

(3.) Short facts: The plaintiffs herein filed the Original Suit O.S.No.144/2021 and sought for the relief of declaring their title over plaint 'B' item properties 1 to 13, formerly part of old National Highway, by adverse possession and limitation. Further there is prayer in the Suit to separate the boundary between the plaint items "A? to 'B' properties with C schedule property.