P. SUDHA Vs. SULOMONI V.N.

JUDGEMENT

(1.) R.S.A.No.592 of 2023 has been filed under Sec. 100 read with Order 42 Rule 1 of the Code of Civil Procedure ('CPC' for short hereinafter), challenging the decree and judgment in A.S.No.87/2021 dtd. 24/7/2023 on the files of the Additional District Court-V, Kottayam, arising out of the decree and judgment in O.S.No.400/2017 dtd. 30/9/2021 on the files of the Munsiff's Court, Changanassery. The appellants herein are the defendants in O.S.No.400/2017 and respondents in A.S.No.87/2021.

(2.) R.S.A.No.593/2023 also has been filed by the same appellants challenging the decree in A.S.No.88/2021 dtd. 24/7/2023 arising out of O.S.No.365/2018 dtd. 30/9/2021. The appellants herein are the plaintiffs in O.S.No.365/2018 and the respondents in A.S.No.88/2021.

(3.) Heard the learned counsel for the appellants on admission.