SREEDHARAN Vs. UNNIATHA

JUDGEMENT

(1.) This is an appeal by the plaintiff. He filed the suit for a declaration of title and recovery of the plaint schedule property. He claimed the relief of recovery of the property only on the strength of his title.

(2.) The defendant contends that the plaintiff has no title to the suit property and that he is not entitled to any relief in the suit. It is also contended that the relief claimed in the suit is barred by res judicata in view of the decision in S.A.No. 1002 of 1971.

(3.) The Trial Court as well as the appellate court held that the suit is barred byres judicata in view of the decision in S.A.No. 1002 of 1971. The Trial Court dismissed the suit. The appellate court confirmed the judgment and decree of the Trial Court. Now the plaintiff appeals.