VALLIKKADAN AYAMU HAJI Vs. VALLIKKADAN PATHUMMAKUTTY

JUDGEMENT

(1.) This Regular Second Appeal arises out of final judgment in I.A.No.305/2015 in O.S.No.293/2012 on the files of the Sub Court, Manjeri, which was confirmed in A.S.No.105/2018 by the learned Additional District Judge, Manjeri, as per decree and judgment, dtd. 8/4/2022.

(2.) The appellant is the original 1st defendant and 1st respondent in I.A.No.305/2015 (the final decree application) in O.S.No.293/2012. Respondents are the plaintiffs and other defendants in the suit.

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