(1.) Defendants 2 to 4 in O.S.No.50/2016 on the files of Munsiff Court, Nadapuram have filed this Second Appeal under Order XLII Rule 1 read with Sec. 100 of the Code of Civil Procedure assailing the decree and judgment in A.S.No.5/2021 on the files of Sub Court, Vadakara, whereby the learned Sub Judge confirmed the decree and judgment rendered by the trial court. The respondents are the plaintiffs as well as other defendants.
(2.) Heard the learned counsel for the appellants/defendants 2 to 4 on admission. Perused the verdicts under challenge and the relevant documents placed by the learned Senior Counsel appearing for the appellants.
(3.) I shall refer the parties in this appeal relegating their status before the trial court as 'plaintiffs' and 'defendants' hereafter for easy reference.
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