BHASKARAN Vs. RENEESH DANIEL

JUDGEMENT

(1.) Defendants 1 to 5 and 6 in O.S.No.5273/2017 on the files of Principal Munsiff's Court, Thrissur have filed this Regular Second Appeal under Sec. 100 r/w Order XLII Rule 1 of the Code of Civil Procedure, challenging decree and judgment in the above suit dtd. 28/2/2019 and also decree and judgment in A.S.No.104/2019 dtd. 24/1/2020 on the files of 2nd Additional Sub Court, Thrissur. Appellants are defendants 1 to 5 as well as the 6th defendant.

(2.) Heard the learned counsel appearing for the respondent/plaintiff in detail.

(3.) The parties in this appeal will be referred as 'plaintiff', 'defendants', for convenience.