SAMIKKUTTY Vs. CHANDRAN

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 25/8/2020 passed by the High Court of Kerala at Ernakulam in RFA No. 160 of 2015 by which the High Court, while allowing the said appeal, has quashed and set aside the judgment and decree passed by the learned trial Court, dismissing the suit and has consequently decreed the suit filed by the respondents herein-original plaintiffs for mandatory injunction directing the defendants to vacate the suit property, the original defendants have preferred the present appeal.

(3.) The facts leading to the present appeal, in a nut shell, are as under:-