RAJIV NAIR Vs. GOPAKUMAR

JUDGEMENT

(1.) This Miscellaneous Second Appeal arises out of the order dtd. 29/5/2024 in I.A No.239 of 2024 in REFA No.78 of 2023 of the Kerala Real Estate Appellate Tribunal, Ernakulam.

(2.) The facts required for the disposal of the appeal is as follows:-

(3.) Heard Sri.Issac.T.Paul, the learned counsel appearing for the appellants and Sri.Saji Varghese, the learned counsel appearing for the 1st respondent.