K.JAYARAJAN Vs. SAMBASIVAN

JUDGEMENT

(1.) The appellants in C.M.A.31/2019 on the file of the District Court, Kozhikode have filed this Civil Revision Petition under Sec. 115 of the C.P.C. In C.M.A. 31/2019, the petitioners herein challenged the dismissal of E.A.No.425/2018 in E.P.No.494/2017 in O.S.No.93/2014 on the file of the Additional Sub Cour, Kozhikode. The sole respondent herein is the decree holder in the above suit.

(2.) Heard both sides in detail and perused the lower Court records.

(3.) The relevant facts for the determination of the case are under: