JOSE ANTONY Vs. JOB ANTONY

JUDGEMENT

(1.) The petitioner filed O.S. No.253 of 2022 before the Munsiff's Court, North Paravur, for a decree of permanent prohibitory injunction against the respondent, preventing trespass into the petitioner's property, destruction of buildings, waste, and any obstruction to the petitioner's rights. The respondent is the sole defendant therein.

(2.) The petitioner claims ownership and possession of 27.375 cents of property in Moothakunnam Village, comprised in Sy.No. 305/15, 303/12A, and 313/1/51 by virtue of Settlement Deed No. 7432/1995 and Sale Deed No. 731/2002, both from the Paravur Sub-Registrar's Office (SRO).

(3.) The property is divided by a Panchayat road: 4 cents lie north, and 23.375 cents lie south. Two buildings, numbered 272/8 and 295/8, are located on the southern portion. A partial demolition of the ancestral house has resulted in the construction of two new rooms and a kitchen, designated as Building No. 8/273A. The entire 23.375 cent portion south of the road is enclosed by a compound wall with a gate installed by the petitioner, and is the plaint schedule property.