RAPHEL ALIAS KUNJAPPAN Vs. ANNA MARY ALIAS JUDY

JUDGEMENT

(1.) The defendant in a suit for recovery of possession is the appellant. The trial court granted a decree allowing the plaintiff to recover possession of the plaint schedule property shown as plot B in Ext.A3(a) plan (marked as Ext.C2(a) in O.S. 221/1998) after removal of the structure put up by the defendant in the said property. The appeal filed by him was dismissed by the appellate court.

(2.) Brief facts necessary for the case can be stated thus:

(3.) The following substantial questions of law were raised by the appellant :-