PARAYANTHODI ABDUL AZEEZ Vs. PARAYANTHODI KUNHAYISHA

JUDGEMENT

(1.) These regular second appeals have been filed under Sec. 100 r/w Order XLII of the Civil Procedure Code (hereinafter referred to as 'CPC' for short).

(2.) RSA No.64/2022 is at the instance of the original 5th defendant in O.S.No.105/2006 on the files of the Sub Court, Manjeri and the 3rd respondent in final decree application (hereinafter referred to as 'FDIA', for short) No.941/2016. The respondents herein are the plaintiff and other defendants/respondents. In this appeal, the appellant assails common order in I.A.No.816/2018 in FDIA No.941/2016 and FDIA No.941/2016 in OS No.105/2006 and also the appellate decree and judgment in AS No.32/2019.

(3.) RSA No.679/2021 is at the instance of the 4th defendant in the above Suit and he also assails common order in I.A.No.816/2018 in FDIA No.941/2016 and FDIA No.941/2016 in OS No.105/2006 and also the appellate decree and judgment in AS No.31/2019 arose therefrom.