SOOSA NAYAGAM Vs. R.SAJEEV KUMAR

JUDGEMENT

(1.) Defendant Nos.1 and 2 in O.S.No.62/2009 on the files of the II Additional Sub Court, Thiruvananthapuram, assail decree and judgment in the above case in this appeal filed under Sec. 96 r/w Order XLI Rule 1 of the Code of Civil Procedure, 1908 (for short, 'the C.P.C.' hereinafter). The sole plaintiff is the respondent herein.

(2.) Heard the learned counsel for the appellants/defendants and the learned counsel appearing for the respondent/plaintiff, in detail. Perused the trial court records.

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