SAROJINI AMMA Vs. KRISHNAN NAIR

JUDGEMENT

(1.) Defendants 5, 6 and 11 in O.S.No.111/1989 on the files of the Munsiff Court, Ponnani, are the appellants in this appeal, filed under Sec. 100 and Order XLII Rule 1 of the Code of Civil Procedure (for short, 'the C.P.C.' hereinafter). They assail the decree and judgment in the above suit, dtd. 31/1/2006 and the decree and judgment of the appellate court in A.S.No.27/2006, dtd. 6/11/2020, arose therefrom.

(2.) Respondents herein are the plaintiffs and the other defendants.

(3.) Heard Sri.Krishnanunni, learned Senior Counsel for the appellants and Sri.P.Chandrasekar, learned counsel appearing for the respondents.