RAJAN Vs. SOMAN

JUDGEMENT

(1.) THESE Second Appeals arise out of three appeals which were disposed of by a common judgment and which arose out of three suits which were disposed of by the Trial Court by a common judgment.

(2.) THE property in question, having an extent of 15.75 cents, originally belonged to Thankappan. Parameswaran (second plaintiff) and Kumaran (second defendant) are the children of Thankappan and Gowri (third defendant). Rajan (first plaintiff) is the son of Parameswaran. Soman (first defendant) is the son of Kumaran and Rajamma (fourth defendant). (Forthe sake of convenience, the parties are referred to as per their rank in OS No. 1047 of 1986, from which Second Appeal No. 54 of 1993 arose).

(3.) THE Trial Court decreed the suit for injunction, OS No. 952 of 1985, filed by Soman and dismissed the other suits. THE Appellate Court confirmed the judgment and decree of the Trial Court.