LISSY Vs. SALOMY

JUDGEMENT

(1.) Dated this the 3rd day of April, 2024 Second defendant in O.S.No.45/2006 on the files of Sub Court, Thodupuzha is the appellant herein and she assails decree and judgment in the above case dtd. 28/3/2012, as confirmed in A.S.No.52/2012 on the files of IInd Additional District Court, Thodupuzha, as per judgment dtd. 20/1/2015. The respondents herein are plaintiffs and defendants 3 to 5.

(2.) Heard the learned counsel appearing for the appellant/2nd defendant and the learned counsel appearing for plaintiffs 1 and 2, who are respondents 1 and 2 herein. Perused the records of 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 Rs. plaintiffs' and Rs. defendants' hereinafter for convenience.