CHANDRAN NAIR Vs. VISALAKSHI AMMA

JUDGEMENT

(1.) THE defendants are in appeal.

(2.) THE respondent approached the trial court with the original suit alleging that plaint 'A' and 'B' schedule properties originally belonged to one Sankaran Nair of whom, the plaintiff, defendants 1 and 2 as well as one Sivadasan Nair, Sobhana Amma and Mallika Amma are the children and after the death of Sankaran Nair, the rights devolved upon the above mentioned persons and Devaki Amma, the widow of Sankaran Nair.

(3.) THE plaintiff filed the suit alleging that the defendants had trespassed upon the pathway on the southern side of plaint 'A' schedule property and that there was attempt to demolish the wall on the southern side of the plaint schedule property.