SASIDHARAN Vs. MADHU

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.26 of 2021 dtd. 16/6/2023 on the files of the Court of the I Additional District Judge, Ernakulam arose from the decree and judgment in O.S. No.1168 of 2016 dtd. 19/2/2021 on the files of the III Additional Munsiff Court, Ernakulam. The appellants herein are plaintiffs 1, 2, 4 to 9 and 11 and respondents are the defendants as well as the 12th plaintiff in the above suit.

(2.) Heard Adv.T. Krishnanunni, learned senior counsel for the appellants, on admission. Perused the verdicts under challenge as well as Ext.A1 partition deed and the copies of the plaint and written statement.

(3.) I shall refer the parties in this appeal with reference to their status before the trial court.