RAGHAVAN SASIKUMAR Vs. PARAMESWARAN NADAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 1/2/2018 passed by the High Court of Kerala at Ernakulam in Second Appeal No. 39 of 2000 by which the High Court has allowed the said second appeal and has set aside the concurrent findings recorded by both the Courts below and consequently has decreed the Original Suit No. 665 of 1988, the original defendant No. 4 has preferred the present appeal.

(2.) The facts leading to the present appeal in a nutshell are as under:-

(3.) We have heard Shri C.N. Sreekumar, learned Senior Advocate appearing on behalf of the appellant and Mr. Jose Abraham, learned counsel appearing on behalf of the respondents - appellants before the High Court - original plaintiffs.