REGENT COMPUTRONICS PVT. LTD.

Sherif Vincent Appellant

V/S

STEPHEN Respondents

Referred Judgements :-

CHIRAKKAL SANKARAN NAIR VS. SREEDHARAN NAIR [REFERRED TO]
MADHAVAN VS. NARAYANANKUTTI [REFERRED TO]
EDAKUDI RAVEENDRAN @ RAVI S/O.MOOTHORAKUTTY, RESIDING AT KARUVASSERY AMSOM DESOM, KOZHIKODE TALUK VS. LOHITHAKSHAN S/O. MADHAVI, RESIDING AT MAYANTHARA NILATHIL, POST KARUVASSERI, KARAPARAMBA, KOZHIKODE [REFERRED TO]
KALLEN DEVI VS. KIZHAKKEKOROTH RAGHAVAN [REFERRED TO]
UNNIKRISHNAN VS. PONNU AMMAL [REFERRED TO]
THOTTATHIL THAMASIKKUM CHEROOTTY ALIAS BALAN VS. PULIYARATHARAYIL VELAYUDHAN NAIR [REFERRED TO]
M KRISHNAN VS. M NANUKUTTAN [REFERRED TO]
SWAYAM PRAKASH ASHRAMAM VS. G ANANDAVALLY AMMA [REFERRED TO]

JUDGEMENT

(1.) The defendants aggrieved by a decree of injunction restraining them from obstructing the plaintiffs' right of easement have come up in this second appeal challenging the concurrent findings rendered by the Principal Munsiff's Court, Ernakulam in OS No.232/2014 and confirmed by the II Additional Sub Court, Ernakulam in AS No.30/2017 .

(2.) The brief facts necessary for the disposal of the appeal are as follows:

(3.) Heard Sri.M.P.Ramnath, the learned counsel appearing for the appellants/defendants and Sri.T.N.Manoj, the learned counsel appearing for the respondents/plaintiffs.

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SHERIF VINCENT Vs. STEPHEN

Referred Judgements :-

JUDGEMENT

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