SUSHEELA Vs. THOTTUNGAL DEVADASAN

JUDGEMENT

(1.) This Regular Second Appeal has been filed under Sec. 100 r/w Order XLI Rule 1 of the Code of Civil Procedure, challenging decree and judgment in A.S.No.5/1994 on the files of Additional Sub Court ' III, Kozhikode, arose out of the decree and judgment in O.S.No.498/1989 on the files of the Additional Munsiff Court' II, Kozhikode.

(2.) C.M.Application No.709 of 2015 has been filed to condone delay of 7280 days in filing this appeal.

(3.) Heard the learned counsel for the appellants/petitioners and the learned counsel appearing for the respondents 2 to 5 and the learned counsel appearing for respondents 1, 6 and 7.