BALAKRISHNAN Vs. SUMAJA

JUDGEMENT

(1.) R.S.A. No.517 of 2015 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.446 of 2014 dtd. 4/2/2015 on the files of the Court of the Additional District Judge-III, Thiruvananthapuram arose from the decree and judgment in O.S. No.32 of 2000 dtd. 30/11/2005 on the files of the Munsiff Court, Attingal. The appellants herein are the defendants and respondents are legal heirs of the plaintiff in O.S. No.32/2000.

(2.) R.S.A. No.518 of 2015 has been filed under order XLII Rule 1 read with Sec. 100 of CPC, challenging the decree and judgment in A.S. No.450 of 2014 dtd. 4/2/2015 on the files of the Court of the Additional District Judge-III, Thiruvananthapuram arose from the decree and judgment in O.S. No.2 of 2000 dtd. 30/11/2005 on the files of the Munsiff Court, Attingal. The appellants herein are the plaintiffs and respondents are defendants 2 and 3 in O.S. No.2 of 2000 and legal heirs of the 1st defendant.

(3.) Heard the learned counsel for appellants as well as the learned counsel appearing for contesting respondents, in detail.