K.N. NARASIMHA SHENOY Vs. ANNIE JOS THALIATH

JUDGEMENT

(1.) Aggrieved by the judgment and decree in O.S.No.997/2011 on the files of the Subordinate Judge's Court-II, Ernakulam, the 1st defendant has preferred this appeal under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, arraying the plaintiffs as well as the 2nd defendant as the respondents herein.

(2.) Heard the learned counsel for the 1st defendant and the counsel appearing for the plaintiffs in detail. Perused the pleadings and evidence in this matter.

(3.) The parties in this appeal will be referred to as 'plaintiffs', '1st defendant' and '2nd defendant' hereinafter for easy reference.