SIVARAJAN Vs. JAGADAMMA

JUDGEMENT

(1.) This regular second appeal has been filed under order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure ("CPC" hereinafter) challenging the decree and judgment in A.S. No.65 of 2015 dtd. 14/6/2022 on the files of the Court of the Sub Judge, Neyyattinkara arose from decree and judgment in O.S. No.255 of 2011 dtd. 12/12/2014 on the files of the Court of the Additional Munsiff-II, Neyyattinkara. The appellants herein are defendants and respondents are plaintiffs Nos. 1 to 3 in O.S. No. 255 of 2011.

(2.) Heard the learned counsel for the appellants as well as the learned counsel appearing for the respondents.

(3.) The parties in this appeal will be referred as 'plaintiffs' and 'defendants' hereinafter for convenience.