- (1.)The non-suited plaintiffs who are aggrieved by the concurrent judgments and decrees passed by the court of the first instance and the lower Appellate Court, are the appellants.
(2.)The plaintiffs 1 to 5, 8 and 9 in O.S.No.7/2003 of the Court of the Munsiff, Aluva, are the appellants. The defendants in the suit - the Southern Railway Administration and its Officers - are the respondents in the appeal. The parties and facts are, for the sake of convenience, referred to as per their status and as averred before the Court of the Munsiff ( Trial Court).
(3.)The plaintiffs sought a declaration that they, their men, agents and customers have acquired the right of way by prescription for user of plaint 'A' schedule property, for access by persons and vehicles to plaint- 'B to -E' schedule properties and the buildings therein. They also sought for other consequential reliefs.