AADHIRIYAA MEDICAL SOLUTIONS PVT.LTD Vs. SAINUDHEEN

JUDGEMENT

(1.) This execution second appeal has been filed under order XXI read with Sec. 100 of the Code of Civil Procedure, 1908 ('CPC' hereinafter) challenging verdict in A.S. No.32 of 2023 dtd. 28/11/2023 on the files of the Court of the Additional District Judge, Tirur arose from the order in E.A. No.2/2023 in E.P. No.92/2022 in RCP No.8/2020 dtd. 4/7/2023 on the files of the Court of the Munsiff-Magistrate, Ponnani. The appellants are the claim petitioners. The 1st respondent is the petitioner in the RCP and the landlord of the building. Respondents 2 and 3 are the respondents in the RCP who are the Directors of the Company according to the claim petitioners.

(2.) Heard the learned Senior Counsel appearing for the claim petitioners/appellants and the learned counsel appearing for the 1st respondent/the landlord, on admission.

(3.) The appellants will be referred as 'claim petitioners', the 1st respondent will be referred as 'landlord' and respondents 2 and 3 will be referred as 'tenants".