R.HAREESH BABU Vs. ANJU HARIHARAN

JUDGEMENT

(1.) This regular second appeal has been filed under Sec. 100 and Order XLII Rule I of the Code of Civil Procedure, 1908 by defendants 5 and 6 in O.S.No.83/2012 on the files of the Munsiff's Court, Haripad and they impugn verdict in the above suit as well as the verdict in A.S.No. 78/2017 on the files of the Additional District Court-I, Mavelikkara. The respondents are the plaintiff and defendants 2 and 3 in the above suit.

(2.) Heard both sides. Perused the lower court records.

(3.) I shall refer the parties in this regular second appeal as 'plaintiff' and 'defendants' for convenience.