LAWS(KER)-2013-1-138

J.G.SUMAM Vs. J.G.VIJAYAN

Decided On January 16, 2013
J.G.Sumam Appellant
V/S
J.G.Vijayan Respondents

JUDGEMENT

(1.) THESE Original Petitions arise from the common order dated 14.11.2012 on I.A. Nos.829 of 2010 and 287 of 2012 in O.S. No.180 of 2008 and O.S.No.20 of 2010, respectively of the Sub Court, Nedumangad.

(2.) O .P. No.213 of 2013 is filed by the defendant in O.S. No.180 of 2008 while O.P. No.214 of 2013 is filed by the plaintiff in O.S. No.20 of 2010. Parties are referred as plaintiffs and defendants as in O.S. No.180 of 2008 for convenience

(3.) DEFENDANT resisted the suit on various grounds claiming that she has right over the property and filed O.S. No.20 of 2010 against the plaintiff and another. Plaintiff resisted the suit on the same grounds he urged in the suit filed by him.