VARIYAM KUNNUMMAL ANEESAN Vs. ARIYARA MEETHAL KUMARAN

JUDGEMENT

(1.) This Regular Second Appeal has been filed under Sec. 100 r/w Order XLII Rule 2 of the Code of Civil Procedure (for short, 'the C.P.C.' hereinafter) against the decree and judgment in A.S.No.12/2020, dtd. 24/2/2023 on the files of the Sub Court, Vatakara, arose out of the decree and judgment in O.S.No.223/2015, 31/1/2020 on the files of the Munsiff Court, Nadapuram. The appellants herein are the defendants in the suit.

(2.) Heard the learned counsel for the appellants on admission. Perused the trial court records.

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