LAILA RASHEED Vs. NIXON XAVIOR

JUDGEMENT

(1.) This regular second appeal has been filed under Sec. 100 read with Order XLII Rule 1 of the Code of Civil Procedure, challenging the decree and judgment dtd. 25/8/2023 in A.S.No.34/2016 on the files of the Additional District Court-VIII, Ernakulam, arose out of the decree and judgment dtd. 11/11/2015 in O.S.No.127/2008 on the files of the Sub Court, Kochi. The appellants are the legal heirs of the original plaintiff, A.Abdul Rasheed. Respondents are the defendants in the suit.

(2.) Heard the learned counsel for the appellants on admission. Perused copy of plaint and copies of relevant exhibits placed by the learned counsel for the appellants.

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