ARPUTHA MARY Vs. MARIA ARPUTHAM

JUDGEMENT

(1.) Heard the learned Counsel appearing for the appellant as well as the learned Counsel appearing for the respondent and considered their respective submissions.

(2.) The Suit is for permanent injunction in respect of Plot-A in the rough sketch attached to the plaint, which is earmarked as A, B, C & D.

(3.) The short facts of the plaint sans irrelevant particulars are as follows: