JOSEPH Vs. JOSE SYRIAC

JUDGEMENT

(1.) THE suit instituted by the plaintiff for injunction which was later converted into one for recovery of possession on the strength of title was dismissed by the trial court which was confirmed in appeal.

(2.) THE plaintiff claimed 2 Acres 22= cents of land by virtue of Ext.A1 document. Initially suit was laid on the allegation that the defendants are trying to trespass into the property of the plaintiff. Later on the suit was converted into one for recovery of possession on the basis that B schedule property which is shown in the plaint has been trespassed upon by the defendants and recovery of possession was sought for by the plaintiff.

(3.) THE defendants resisted the suit and pointed out that the plaintiff did not have title to B schedule property.