ARAVINDAN C. M. Vs. SATHYASAI SEVA ORGANISATION

JUDGEMENT

(1.) This regular second appeal 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.15 of 2020 dtd. 20/6/2023 on the files of the Court of the Additional District Judge-IV, Palakkad arose from decree and judgment in O.S. No.170 of 2012 dtd. 30/9/2019 on the files of the Munsiff Court, Chittur. The appellants herein are plaintiffs 2 to 4 and the respondents are the defendants in the above suit.

(2.) Heard the learned counsel for the appellants as well as the learned counsel appearing for the 1strespondent. No representation for the 2ndrespondent.

(3.) Parties in this appeal shall be referred as "plaintiffs" and "defendants" with reference to their status before the trial court.