KAMALAMMA Vs. KRISHNANKUTTY

JUDGEMENT

(1.) FOLLOWING substantial questions of law are formulated in this appeal.

(2.) APPELLANTS are the plaintiffs in O.S.No.408/2004 on the file of the Munsiff Court, Mavelikkara. They are the respondents in A.S.No.54/09 on the file of the Additional District Court Mavelikkara. The appeal is directed against the order of remand dated 15.3.2012 passed by the court below in A.S.No.54/09.

(3.) AGGRIEVED by the decree passed in favour of the plaintiffs, the defendants filed A.S.54/09. The appellate court by impugned judgment set aside the decree and judgment passed by the trial court and remanded the case for consideration afresh. The appellate court granted the plaintiffs an opportunity to measure out their properties on the basis of their title deeds and old survey plan.