PEEDIKAYULLAPARAMBATH CHANDRAMATHI Vs. P. P. RAVEENDRAN

JUDGEMENT

(1.) Dated this the 20thday of September, 2023 This appeal is at the instance of the defendants in OS No. 243/2014 on the files of the Munsiff Court, Nadapuram, where the defendants suffered decree and judgment dtd. 10/6/2019 at the hands of the respondent herein, who is the plaintiff in the suit. Though, the appellants herein challenged the verdict of the Munsiff Court granting decree of prohibitory injunction acting on Ext.C4 plan, the learned Sub Judge, Vadakara, also dismissed the appeal as per judgment dtd. 27/2/2021 in AS No.17/2019.

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

(3.) This appeal was admitted by my predecessor on raising the following questions of law.