PAZHUKKAMATTOM DEVASWOM Vs. KUNJU MUHAMMED

JUDGEMENT

(1.) THIS Second Appeal is filed by the plaintiffs in a suit filed under Section 92 of the Code of Civil Procedure.

(2.) THIS appeal is confined to the rights of the 7th defendant.

(3.) THIS Second Appeal is by the plaintiffs challenging the decision of the lower appellate court in so far as it related to vacating the declarations and directions in relation to the properties claimed by the 7th defendant on the strength of documents, Lease Deed No. 1380/56, Mortgage deed No. 201/70 and Mortgage Deed No. 3592/73 and the consequential dismissal of the suit to that extent.