LAKSHMI B Vs. SUKU

JUDGEMENT

(1.) This appeal is at the instance of the plaintiffs in O.S.No.293/2012 on the files of the Munsiff Court, Aluva. The appellants assail decree and judgment in A.S.No.51/2017 on the files of the Additional District Court - 11, North Paravur, whereby, the appellate court reversed the finding of the Munsiff, granting the reliefs sought for in the suit. Consequently, the appellate court dismissed the suit and allowed the appeal. The respondents herein are the defendants in the original suit.

(2.) Heard the learned counsel for the appellants/plaintiffs as well as the learned counsel for the respondents/defendants.

(3.) Perused the Lower Court Records, in particular with reference to the title deed of the plaintiffs and survey plan.