MUJEEB Vs. MICHEALE FATHIMA

JUDGEMENT

(1.) These second appeals and the original petition arise out of a common cause and hence, being considered and disposed of together by a common judgment.

(2.) The appellant has come up in these appeals aggrieved by a concurrent finding regarding a right of pathway by Trial Court as well as by the First Appellate Court. Three suits i.e. O.S.Nos.1271/2007, 1158/2007 and 1221/2007 were tried together and by common judgment and decree dtd. 18/3/2016, the II Additional Munsiff Court, Ernakulam, decreed the suits filed by 1st respondent and dismissed the suit filed by the appellant. Aggrieved by the Judgment and decree of the trial court, the appellant preferred three appeals AS No 19/2016, AS No 20/2016 and AS No 24/2016. All the three appeals were dismissed.

(3.) The brief facts necessary for the disposal of the appeals are as follows: