KUPPUSWAMI Vs. KRISHNAVENI

JUDGEMENT

(1.) THE first defendant is the appellant in this. Second Appeal against the concurrent judgments of the Courts below. Both the Courts below have dismissed suit for injunction. But the first defendant has preferred this Second Appeal only with reference to the dismissal of his cross-objection filed when the matter was before the first appellate Court in A.S. No.25 of 1991 filed by the plaintiffs. THE suit has been concurrently dismissed by the Courts below on the ground that the plaintiffs are the trespassers and hence as the tresspassers are they are not entitled to get the injunction as prayed for. No doubt with reference to the above said trespass, the trial Court held in its earlier part of the judgment that there was a trespass or encroachment by the plaintiffs to the extent of one foot. But the trial Court in the latter part of its judgment observed that the said encroachment was five inches. Aggrieved by the above said observation of the trial Court regarding the extent of the encroachment, the first defendant filed the above said cross-objection in the above said Appeal filed by the plaintiffs. But the cross-objection has been dismissed no doubt without any discussion by the first appellant Court along with the dismissal of the first appeal, and aggrieved by the dismissal of the cross-objection the present Second Appeal is filed by the first defendant.

(2.) BUT it must be stated that the above said cross-objection itself would not lie in view of what is contained in O.41, R.22, C.P.C., particularly, the explanation thereof. According to the main part of O.41, R.22, a respondent may take any cross-objection to the decree of the Court below which he could have taken by way of appeal. Relevant portion of the Explanation is as follows :-