SEEMA Vs. K.S. MADHU

JUDGEMENT

(1.) THE second appeal arises from the judgment and decree of the I Additional District court, Ernakulam in A.S.No.212 of 2007 dismissing the suit in reversal of the decree granted by the II Additional Sub Court, Ernakulam in O.S.No.561 of 1999.

(2.) O .S.No.561 of 1999 is for a declaration that certain sale deeds executed by the appellants are null and void and for prohibitory injunction. O.S.No.185 of 2002 was filed against the appellants and others for their eviction from the suit property on the strength of those assignment deeds. The two suits were tried and disposed of jointly. The trial court granted a decree in O.S.No.561 of 1999 while O.S.No.185 of 2002 was dismissed. The defendants in O.S.No.561 of 1999 and the plaintiffs in O.S.No.185 of 2002 challenged that judgment and decree. Against the judgment and decree in O.S.No.561 of 1999 the defendants 3 and 4 filed A.S.No.210 of 2007. Defendants 1 and 2 filed A.S.No.212 of 2007. Against dismissal of O.S.No.185 of 2002, the plaintiffs therein filed A.S.No.217 of 2007.

(3.) THIS second appeal also arises from the judgment and decree in A.S.No.212 of 2007 reversing the judgment and decree in O.S.No.561 of 1999.