M.R.RADHAKRISHNAN Vs. K.ANATHAN NAMBIAR

JUDGEMENT

(1.) Defendants 1 and 2 in O.S.No.426/2009 on the files of the Ist Additional Munsiff Court, Ernakulam, who are aggrieved by the decree and judgment in the above Suit and in A.S.No.2/2015 dtd. 31/1/2022, on the files of the Sub Court, Ernakulam, assail the same in this Second Appeal filed under Order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure.

(2.) I shall refer the parties in this appeal with reference to their status before the trial court, as 'plaintiffs' and 'defendants' hereafter for easy reference.

(3.) Heard the learned counsel for the appellants/plaintiffs as well as the contesting respondents, on admission. Perused the records.