THAHIRA Vs. KALLIYATH ABDUL GAFOOR

JUDGEMENT

(1.) Plaintiffs in O.S.No.86/2010 on the files of Sub Court, Tirur have filed this appeal challenging decree and judgment in the above case dtd. 28/11/2014 as confirmed by the verdict dtd. 22/12/2022 in A.S.No.06/2015 on the files of Additional District Court, Tirur. Respondents are the defendants in O.S.No.86/2010.

(2.) Heard the learned counsel for the appellants/plaintiffs on admission. Perused the trial court as well as the appellate court.

(3.) I shall refer the parties in this Second Appeal as to their status before the trial court as 'plaintiffs' and 'defendants' hereinafter for convenience.