RAVEENDRAN NAIR Vs. BHASKARAN

JUDGEMENT

(1.) The defendant in O.S.No.168/2015 on the files of Munsiff Court, Erattupetta is the appellant in R.S.A.No.17 of 2024. Plaintiffs in the above Suit are the respondents herein. The appellant assails the decree and judgment in the above Suit, which were confirmed by the appellate court in A.S.No.17/2021.

(2.) R.S.A.No.20 of 2024 is at the instance of the plaintiffs in O.S.302/2014 on the files of Munsiff Court, Erattupetta. The respondents are the defendants in the above Suit. Verdicts in O.S.No.302/2014 on the files of Munsiff Court, Erattupetta and A.S.No.16/2021 on the files of the Sub Court, Pala, are under challenge in this appeal.

(3.) Heard the learned counsel for the appellants on admission. Perused the judgments under challenge and the documents placed by the learned counsel for the appellants.