E.A.PAVITHRAN Vs. ERAYI ARAKKALATH NEETHA

JUDGEMENT

(1.) This Regular Second Appeal has been filed under Sec. 100 r/w Order XLII, Rule 1 of the Civil Procedure Code, 1908 (hereinafter referred to as 'CPC' for short) by defendants 2, 3, 5, 8 and 7 in O.S. No. 173/2007 on the files of the Munsiff's Court Kalpetta, challenging decree and judgment dtd. 28/2/2009 in the suit as well as decree and judgment in A.S. No. 9/2009 on the files of the Sub Court, Sulthan Bathery dtd. 15/6/2019. The respondents herein are the plaintiffs and defendants 4, 7, 6, 10 and 9.

(2.) Heard the learned counsel appearing for the appellants as well as the learned counsel appearing for the 1st respondent/ plaintiff. No others appeared.

(3.) I shall refer the parties in this Regular Second Appeal as 'plaintiff' and 'contesting defendants' for convenience.