SEENA P. P. Vs. SUGATHA

JUDGEMENT

(1.) The appellants herein are the defendants in O.S. No.336 of 2012 on the files of the Additional Munsiff Court, Kannur and the appellants in A.S. No.59 of 2014 on the files of the Sub Court, Kannur.

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

(3.) On appreciation of the evidence, the trial court decreed the suit and granted a decree of permanent prohibitory injunction restraining the defendants and their men from trespassing into the plaint schedule property and removing the iron gate and pillar in the plaint schedule property. The 2nd prayer for mandatory injunction for reconstruction of compound wall was denied. Aggrieved by the judgment and decree, the defendants preferred AS No.59 of 2014.