N. RAVEENDRANATH Vs. SARALA N.

JUDGEMENT

(1.) Plaintiffs in O.S.No.329/2013 on the files of Additional Sub Court, North Parvur have filed this appeal challenging decree and judgment in the above case dtd. 29/8/2016 as confirmed by the verdict dtd. 25/7/2023 in A.S.No.25/2017 on the files of Additional District Court, North Paravur. Respondents are defendants 1 and 2.

(2.) Heard the learned counsel for the appellants/plaintiffs on admission. Perused the relevant documents including copy of the Will deed placed by the learned counsel for the appellants.

(3.) I shall refer the parties in this Second Appeal as to their status before the trial court as 'plaintiffs' and 'defendants' hereinafter for convenience.