CHEKKAMINTE PURAKKAL HAMZA Vs. PATTATH ASHRAF

JUDGEMENT

(1.) This appeal is at the instance of the plaintiff in O.S.No.301/2012 on the files of Munsiff Court, Tirur. He assails the decree and judgment in A.S.No.35/2016 on the files of the Sub Court, Tirur, arose out of decree and judgment in O.S.no.301/2012.

(2.) Heard the learned counsel for the appellant/plaintiff on admission. Perused the relevant records including the verdicts under challenge.

(3.) I shall refer the parties in this appeal as to their status before the trial court, as 'plaintiff' and 'defendants' hereafter for easy reference.