T. C. BALAKRISHNAN NAIR Vs. BIJU RAMESH

JUDGEMENT

(1.) R.F.A. No.127 of 2010 has been filed by the plaintiff in O.S. No.156/2003 on the files of the Sub Court, Neyyattinkara, under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908, challenging the decree and judgment in the above case dtd. 28/10/2009, whereby the suit filed by the plaintiff to declare Ext.A1 sale deed No.2634/1997 executed by the plaintiff in favour of the 1st defendant, as a sham document, was dismissed. The respondents herein are defendants in the above suit.

(2.) R.F.A. No.172 of 2010 is also filed challenging the decree and judgment in O.S. No.156/2003, at the instance of defendants 4, 6 and 7, arraying the plaintiff and other defendants as the respondents.

(3.) Heard the learned counsel for the appellant, the learned counsel appearing for respondents 5 and 6 and the learned counsel counsel appearing for additional respondents 8 to 10 in R.F.A. No.127 of 2010. Perused the verdict under challenge and the records of the trial court.