PONNAPPAN Vs. PARUKUTTY AND ORS.

JUDGEMENT

(1.) The interesting legal question arising for decision is as follows:

(2.) Facts in short are as follows: The plaintiffs/respondents approached the trial court with a suit under Section 6 of the Act claiming recovery of possession of plaint B Schedule property on the strength of their previous possession. Along with that prayer, they sought for a decree of mandatory injunction directing the defendant (petitioner herein) to demolish a portion of the compound wall and also for a decree of prohibitory injunction restraining the defendant from trespassing into plaint B Schedule property.

(3.) The court below decreed the suit in full Aggrieved by the judgment and decree, the defendant has come up in this revision.