VELUKUTTAN Vs. AMMINI GOPALAN

JUDGEMENT

(1.) This regular second appeal has been filed under order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure ("CPC" hereinafter) challenging the decree and judgment in A.S. No.88 of 2013 dtd. 26/9/2019 on the files of the Court of the Principal District Judge, Kottayam arose from the decree and judgment in O.S. No.188 of 2011 dtd. 26/2/2013 on the files of the Munsiff Court, Vaikom. The appellants herein are defendants and respondents are plaintiffs in the above suit.

(2.) Heard the learned counsel for the appellants, on admission. Perused the relevant materials and the verdicts under challenge.

(3.) I shall refer the parties in this appeal with reference to their status before the trial court.