TARUR PANCHAYAT AND OTHERS Vs. THANKAM

JUDGEMENT

(1.) Heard the learned counsel for the appellant and respondents.

(2.) Appellant filed O.S.No.115 of 1992 before the Court of Munsiff, Alathur initially for prohibitory injunction against the respondents and later the suit was amended incorporating a prayer for mandatory injunction as well.

(3.) The suit was partly decreed by the trial court against which the respondents preferred an appeal before the District Judge, Palakkad as A.S.No.159 of 1995. The appeal was allowed and the judgment and decree passed by the trial court was set aside and consequently the suit was dismissed. Hence the plaintiff is in appeal.