PANANGOTTUM THAREMMAL SARA Vs. P. T. KUTTIALY

JUDGEMENT

(1.) The plaintiff in O.S.No.159/2006 on the file of the Munsiff's Court, Nadapuram is the appellant. The defendants are the respondents.

(2.) Material facts relevant for the adjudication of this appeal are as follows:

(3.) The parties went to trial. PWs 1 to 4 were examined and Exts. A1 to A2 were marked on the side of the plaintiff. DWs 1 and 2 were examined and Ext.B1 was marked on the side of the defendants. Exts.C1 and C2 were also marked as Court Exhibits.