PAVIZHAMMA Vs. MANGALAMMA

JUDGEMENT

(1.) This regular second appeal has been filed under Sec. 100 r/w Order XLII Rule 1 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC' for short), challenging dismissal of AS No.33/2016 on the files of the Additional District Court-II, Kollam, dtd. 15/11/2022, arose out of the decree and judgment in OS No.501/2011 on the files of the Additional Munsiff's Court, Kollam, dtd. 30/11/2015. The appellants herein are the defendants in the above suit. The respondent herein is the plaintiff.

(2.) Heard the learned counsel for the appellants/defendants on admission.

(3.) I shall refer the parties in this regular second appeal as 'plaintiff' and 'defendants' for convenience.