BALAKRISHNAN Vs. AFSAL

JUDGEMENT

(1.) This regular second appeal has been filed under Sec. 100 read with Order XLII Rule 1 of the Code of Civil Procedure, 1908, challenging the judgment and decree dtd. 29/7/2020 in A.S.No.90/2014 on the files of the Additional District Court, Ottapalam, arose out of the judgment and decree dtd. 25/8/2014 in O.S.No.190/2012 on the files of the Munsiff's Court, Pattambi. Appellants herein are the defendants in the above Suit. Respondents herein are the plaintiffs.

(2.) Heard the learned counsel for the defendants/appellants on admission. Perused the verdicts of the trial court and the appellate court along with the records.

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