KUMARA MENON AND OTHERS Vs. MOHANAN AND OTHERS

JUDGEMENT

(1.) Defendants 1 and 2 in O.S. No. 451 of 1996 on the file of the Court of Munsiff, Kodungallur are the appellants. The suit is one for declaration, fixation of boundary and prohibitory injunction. Plaint averments are as follows:

(2.) There is a pond on the north eastern corner of the plaint schedule property. The defendants' property is on north and eastern sides of the plaint schedule property. They challenged the plaintiff's right over the pond. Hence, the property was got measured on 25.07.1996. It was found that the pond and the adjoining properties are included in the plaint schedule. Boundary was sought to be fixed, but the defendants obstructed in doing so. Hence, the suit.

(3.) The written statement filed by the appellants/defendants shows the following contentions: