ANTONY PACKAIA DASAN (DIED) Vs. REGINA

JUDGEMENT

(1.) These Second Appeals are filed as against the reversal findings of the first appellate Court.

(2.) O.S.No.441 of 1990, which is the subject matter of S.A.No.2076 of 2001, was filed for declaration in respect of the 3rd schedule property, shown in the rough plan in the plaint schedule and for permanent injunction and also for recovery of possession.

(3.) O.S.No.555 of 1992, which is the subject matter of S.A.No.2077 of 2001, was filed for declaration in respect of 2nd schedule common pathway and injunction restraining the defendant from interfering with the right to maintain the wall.