(1.) The revision petitioners are the plaintiffs who filed the suit in O.S. No. 239 of 1985 before the Principal District Munsif Court, Tirunelveli, as against the respondents herein/defendants for the relief of declaration of second schedule property as common passage to both plaintiffs and defendants and for consequential injunction.
(2.) Paragraph 3 of the plaint refers to the plaint plan attached to the suit. The said plaint plan marked as Ex.A1 in the suit showing the common pathway includes the small passage between Door Nos. 171A and 171B. However, while the other common pathway is very clear, the small passage between Door Nos. 171A and 171B is not clear as per Ex.A1-plaint plan.
(3.) The Trial Court decreed the suit on 30.06.1994 as prayed for.