(1.) This Second Appeal is directed against the decree and judgment in A. S.61/1990 of the Subordinate Judge, Sulthan Bathery, which was filed against the judgment and decree in O. S.65/1988 of the Munsiffs Court, Kalpetta.
(2.) The appellants are defendants 1 and 3 to 6 and the respondents are the plaintiffs and 2nd defendant.
(3.) The facts for the purpose of this appeal are as follows :