T.MADHURA MEENAKSHI Vs. T.KAMALAM

JUDGEMENT

(1.) This regular second appeal has been filed under Sec. 100 read with Order XLII Rule 1 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC, for short), challenging judgment and decree dtd. 27/6/2016 in A.S.No.143/2012 on the files of the District Court, Palakkad, arose out of judgment and decree dtd. 20/3/2012 in O.S.No.120/2011 on the files of the Principal Munsiff's Court, Palakkad. The appellant herein is the 2nd defendant in the above suit and the respondents are the plaintiffs and the first defendant.

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

(3.) I shall refer the parties in this regular second appeal as 'plaintiffs' and 'defendant No.1' and 'defendant No.2' for convenience.