QUILON RADIO SERVICE Vs. AMMINI PETER

JUDGEMENT

(1.) The plaintiff in a suit for declaration of title and possession and also for injunction, both prohibitory and mandatory, is the appellant in the second appeal.

(2.) The facts relevant for adjudication of the disputes are the following :

(3.) Heard the learned Senior Counsel for the appellant/plaintiff as also the learned counsel for the respondents/defendants.